Section 3(3) in Orissa Minor Minerals Concession Rules, 2004
(3)In the interest of mineral development, preservation of natural environment, prevention of pollution or to avoid danger to public health or communication or to ensure safety to building, monuments or other structures, or for such other purposes, the competent/controlling authority may, by order in respect of any minor mineral, make premature termination of a prospecting license or mining/quarry lease after giving the holder of license or lease a reasonable opportunity of being heard.Provided that the Deputy Director, Mines/Mining Officer/Tahasildar/ Divisional Forest Officer having 'jurisdiction, may in an emergent situation or in case of irreparable loss, pass necessary orders as deemed proper in the interest of mineral development, preservation of natural environment, prevention of pollution or to avoid danger to public health or communication or to ensure safety to building, monuments or other structures, or for such other purposes.
