Section 56(x) in Orissa Minor Minerals Concession Rules, 2004
(x)The auction holder shall abide by the provisions of Mines and Minerals (Development and Regulation) Act, 1957; Mines Act, 1952; Explosives Act, 1884; Explosive Substances Act, 1908 and rules made thereunder and all other laws for the time being in force relating to the working of quarries and matters affecting the safety, health, and conveniences of persons working for querying operation and of public.
