Section 4 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
4. Restriction on possession, storage etc. of minerals
No person shall –(i)possess store, sell, trade in or otherwise deal with any mineral except under and in accordance with terms and conditions of a licence: or(ii)Transport or remove any mineral from any place except under and in accordance with the terms and conditions of a permit.
