Section 6 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
6. Conditions.
- The licence shall be granted in Form 'D' subject to following conditions, namely :(i)[ The licencee shall deposit an amount of Rs. 1.00 (Rupees one lakh) only for precious and semi-precious stones (Gem stone) and Rs. 5000/- (Rupees five thousand) only for other minerals as security deposit in shape of postal savings account duly pledged to the competent authority for observance of the terms and conditions of the licence, provided that the Government, may by a general or special order, exempt any Grama Panchayat, a Co-operative Society, the Orissa Tribal Development Co-operative Corporations and any other Government Undertakings from depositing the said security amount and in the event of cancellation of the licence on account of breach of the terms and conditions, the security deposit as well as the interest accrued on the security deposit will be forfeited;] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.](ii)The licensee shall maintain a correct and intelligible account of ores and minerals procured, processed and transported daily to different destinations in Form 'E';(iii)In case of benefication of plant and factory, the licensee will maintain a separate daily account of ores and minerals procured and fed to the factory/plant and the processed minerals/ores recovered in Form 'F';(iv)[ The licensee shall submit copies of the above forms duly maintained for every month within the 1st week of the succeeding month to the competent authority] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.] [* * *;] [Omitted vide Orissa Gazette Extraordinary No. 141/29.1.2003 S.R.O.No. 28/2003.](v)The licensee shall not remove the ores and minerals from any place without obtaining from the competent authority a transit permit in Form 'G' on payment of cost for each consignment;(vi)The licensee shall not pollute the environment by storing the ores and minerals or while utilising them in his factory;(vii)He shall allow the inspecting officers of the [Directorate of Mines] [Substituted vide Orissa Gazette Extraordinary No. 141/29.1.2003 S.R.O.No. 28/2003.] to inspect the stores and factory etc. to verify the stock of ores and minerals to take samples and to take extracts from the records at any working hour.(viii)[ * * *] [Omitted vide Orissa Gazette Extraordinary No. 141/29.1.2003 S.R.O.No. 28/2003.].
