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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(6) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(6)The Senior Inspector of Mines shall verify the stacks with reference to the chemical analysis report, land from which mineral raised, balance stock from previous permitted quantity and total stock at mines site and forward the application to the Mining Officer/Deputy Director of Mines with his verification report within seven days of receipt of the application.