Section 68(7) in Orissa Minor Minerals Concession Rules, 2004
(7)In case of breach of any condition of the lease the competent authority may give notice of thirty days to the lessee to rectify the defects within the time specified. If the lessee fails to rectify the defects within the specified time, the competent authority may cancel the lease and/or leavy a penalty not exceeding rupees five thousand only.
