Section 4 in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
4. Application for grant of Trading Licence.
(1)Any person who intends to procure, possess, store, sell, trade in, consume or otherwise deal with any mineral shall make an application for a trading licence for each mineral in Form A, In case he applies for grant of trading licence for storing and trading or storing and consuming any mineral whose source of procurement is not in the jurisdiction of the competent authority, he shall submit a copy of valid procurement licence. The application shall be submitted in duplicate to the Competent Authority under whose jurisdiction the applicant carries business or the source of mineral from which he intends to procure is located.(2)The applicant shall deposit a non-refundable fee of rupees twenty-five thousand only for the minerals specified in Part "B" and Part "C" of the First Schedule to the Act and semi-precious stones and rupees ten thousand only for all other minerals through treasury challan under the Head of Account "0853-Non-Ferrous Mining and Metallurgical Industries 102-Mineral Concession Fees, Rents and Royalties".(3)Every application made under Sub-rule (1) shall be accompanied by;(i)the original challan for the non-refundable fee as prescribed under Sub-rule (2) deposited under proper Head of Account;(ii)an attested copy of Nationality Certificate or the Photo Identity Card issued by the Election Commission of India or valid Indian Passport or permanent resident certificate issued by revenue authority in support of his nationality;(iii)an attested copy of the annual income tax return for the preceding assessment year or an affidavit that up-to-date income tax return as prescribed under the Income Tax Act, 1961 has been filed and that the tax due including the tax on account of self assessment has been paid;(iv)an attested copy of the Value Added Tax (VAT) clearance certificate;(v)an affidavit to the effect that the applicant has not been convicted in any Court of Law in any case relating to theft or smuggling or illegal mining or illegal transporting or illegal storage of minerals;(vi)an attested copy of the certificate or order issued by the appropriate authority on establishment of factory or beneficiation plant or lapidary unit, if any;(vii)an attested copy of the valid clearance certificate of mining dues payable under the Act or rules made thereunder issued by the Director of Mines, Orissa.(4)On receipt of application complete in all respect for trading licence or its renewal, the Competent Authority shall acknowledge the receipt in Form B.
