Section 71 in Orissa Minor Minerals Concession Rules, 2004
71. Removal of minor mineral from an area leased out for major mineral.
(1)If any minor mineral is found in an area leased out for major mineral, the minor mineral can be removed with permission of the Government in the Steel and Mines Department in the case of decorative stone and with the permission of the concerned Deputy Director or the Mining Officer in the case of other minor minerals, on payment of advance royalty and other dues prescribed for the said minor mineral.(2)In case of any doubt whether any particular mineral is a minor mineral or otherwise, the matter shall be referred to the Director for decision and in case of any doubt whether a minor mineral can be used as dimension stone/decorative stones or for industrial and prescribed purpose or for export, the competent authorities of Revenue and Forest Department would obtain the specific views of the concerned Mining Officer/Deputy Director of the District/Circle.
