Section 4 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
4. [ Processing of applications. [Substituted vide Notification S.R.O. No. 520/15.7.1991, vide Orissa Gazette Extraordinary No. 891/31.7.1991.]
(1)The competent authority shall maintain a register in his office in Form 'C' wherein, he will make necessary entry about the application immediately after its receipt and its disposal in due course.(2)The competent authority shall verify the bona fides of the applicant and contents of the application by conducting such enquiry and examination of record, as he deems necessary before disposal of the application.] [Substituted vide Orissa Gazette Extraordinary No. 1673/23.11.2006 S.R O.No 614/2006.]
