Section 27 in Orissa Minor Minerals Concession Rules, 2004
27. Disposal of the applications.
(1)No application shall be granted unless the applicant submits the Income-tax and Sales tax clearance certificates in original or non-assessment certificates in original and there is no objection of the concerned Gram Panchayat for grant of quarry lease or its renewal;Provided that the Tahasildar shall seek report from the concerned Deputy Director/Mining Officer on geological point of view with regard to the suitability of the rock for decorative purpose in case of applications for stone quarry and in case of Scheduled Areas from the concerned Gram Panchayat in the interest of tribal development:Provided that in case the views of the Deputy Director/Mining Officer concerned and the Gram Panchayat is not received within a period of two months of receipt of intimation, it would be deemed that the Deputy Director/Mining Officer/Gram Panchayat has no objection for grant of quarry lease its renewal.(2)Where two or more persons have applied for a quarry lease in respect of same land or area, the applicant whose application was received earlier shall take precedence in consideration:Provided that the Competent authority may, for any special reason to be recorded in writing, grant a quarry lease with prior approval of next higher authority whose application was received later in preference to an applicant whose application was received earlier.(3)In case two or more applications in respect of same land or area have been received on the same day, priority shall be given to the applicants in the following order, namely :(i)co-operatives of artisans using the minor minerals as raw material;(ii)co-operative societies solely composed of Scheduled Tribes for Scheduled Areas;(iii)a person who has been operating an industry based on the minor mineral applied for or, having complied all other formalities, would be able to operate it if the lease is granted;(iv)unemployed graduates of any discipline and Diploma Engineers;(v)a person who is the rayat of the land;(vi)any other category.
