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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(vi) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007

(vi)While removing the mineral from the store or factory or lapidary unit or beneficiation plant, he shall obtain permission from the concerned Competent Authority and transport the material under prescribed transit pass in Form G obtained from the Competent Authority;