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State of Odisha - Section

Section 60 in Orissa Minor Minerals Concession Rules, 2004

60. Security deposit.

- An applicant for a prospecting license, mining lease or quarry lease shall, before the deed is executed, deposit rupees two thousand, rupees ten thousand or rupees two thousand as security for due observance of the terms and conditions of prospecting licence; mining lease or quary lease as the case may be.