Section 10(1) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
(1)Every holder of mineral bearing land or quarry holder carrying mining operations shall furnish an annual return for each financial year in Form 'E' to the notified authority so as to reach him by the 25th day of April. Where a person has more than one mineral bearing land holding within the territorial jurisdiction of the notified authority, separate returns shall be furnished for each such holdingProvided that if the return filed in Form 'E' is not accompanied by the documents provided therein and showing full payment of tax for the relevant year, it shall be deemed that no return is filed under this rule.
