Section 27(3) in Orissa Minor Minerals Concession Rules, 2004
(3)In case two or more applications in respect of same land or area have been received on the same day, priority shall be given to the applicants in the following order, namely :(i)co-operatives of artisans using the minor minerals as raw material;(ii)co-operative societies solely composed of Scheduled Tribes for Scheduled Areas;(iii)a person who has been operating an industry based on the minor mineral applied for or, having complied all other formalities, would be able to operate it if the lease is granted;(iv)unemployed graduates of any discipline and Diploma Engineers;(v)a person who is the rayat of the land;(vi)any other category.
