Section 5 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
5. Processing of application by the competent authority.
(1)The Competent Authority shall maintain a register in Form C, and make necessary entries therein.(2)The Competent Authority or an officer authorised by him/her, shall verify the bona fides of the applicant after conducting enquiry and furnish a report within 15 days with specific views on grant of licence.
