Section 3(1) in Orissa Minor Minerals Concession Rules, 2004
(1)No person shall undertake any prospecting or mining or quarrying operations for minor minerals in any area except under and in accordance with the terms and conditions of a prospecting licence or a quarry/mining lease or auction of source or a quarry permit, as the case may be, granted under these rules :Provided that extraction, collection and/or removal of minor minerals by a person from his own land for normal agricultural operations or other bona fide domestic consumptions shall not be construed as quarrying operations.Provided further that nothing in this sub-rule shall affect any quarrying operations undertaken in any area in accordance with the terms and conditions of a quarry lease or quarry permit or auction sale before commencement of these rules which is in force at such commencement.
