Section 3 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
3. Restriction.
- No person shall carry on the business of buying, possessing, storing, selling, supplying, transporting, distributing or delivering for sale or processing of minerals at any place for the purpose of sale or consumption or otherwise deal with any mineral except under and in accordance with the terms and conditions of a trading licence granted under these rules ;Provided that a holder of a reconnaissance permit, prospecting licence or mining lease in respect of the minerals for which he holds a mineral concession shall not be required to obtain a licence for possessing, storing, selling, supplying, transporting, distributing or processing of such mineral(s) within the leasehold area and transportation from the leasehold area as the case may be :Provided further that any person purchasing and transporting mineral(s) for use or consumption shall be required to obtain a licence or a permit as the case may be :Provided also that no licence shall be required for transportation, storing and processing of minerals for scientific test or research work:Provided also no licence shall be granted to any person unless a person is an Indian National or a Company as defined in the Companies Act, 1956; not a defaulter in payment of mining dues payable under the Act and the rules made thereunder and has not been convicted by a Court in any case relating to any violation under these rules:Provided also that in order to discourage procurement of illegally extracted mineral(s) no licence for storage (depot) of mineral for trading shall be granted within a radius of 40 Km. of the source of such mineral :Provided also that, no licence shall be granted to a person whose licence has been cancelled for violation of terms and conditions of a previous licence issued under these rules.Chapter-2 Grant of Trading Licence and its Renewal
