Section 61 in Orissa Minor Minerals Concession Rules, 2004
61. Execution and registration of license/lease.
(1)A prospecting license, mining lease and quarry lease granted under these rules shall be executed in FORM-D. FORM-H and FORM-L as the case may be by the competent authority and in case of decorative stone by the Deputy Director/ Mining Officer concerned, as the case may be, within three months of the order sanctioning the license or lease or within any other period as may be allowed by the controlling authority.(2)The date of commencement of the period for which a license/ lease is granted shall be the date on which a duly executed deed is registered.(3)If no license/leased deed is executed within the time specified due to any default on the part of the granite, the controlling authority may revoke the grant order and forfeit the security deposit if any.(4)No minor mineral shall be extracted or removed before registration of the executed lease deed except with prior approval of the controlling authority.(5)Every competent authority and in case of decorative stone, the concerned Deputy Director/Mining Officer shall maintain register of prospecting license, mining lease, and quarry lease in FORM-E. FORM-I and FORM-M respectively.
