Section 56(xvii) in Orissa Minor Minerals Concession Rules, 2004
(xvii)If in any event the orders of the competent authority is revised, reviewed or cancelled by the concerned controlling authority or the auction holder fails to fulfill the terms and conditions of the auction sale due to force majure such as act of God, war, insurrections, riot, civil commotion, strike, earth quake, storm, tidal wave, flood, lightning, explosion, fire, and any other happening beyond control of auction holder, delay in development of infrastructure, acquiring of land for quarrying operation and for use of land for public purposes; the auction holder shall not claim for any compensation.
