Section 30 in Orissa Minor Minerals Concession Rules, 2004
30. Application for quarry permit.
- An application for grant of quarry permit for minor mineral other than decorative stone shall be made to the competent authority in FORM-N and shall be accompanied by-(a)Treasury Challan showing deposit of rupees two hundred only (non-refundable) towards application fee,(b)Description of the land shown in a plan from which the mineral is to be extracted and removed,(c)Consent of the owners of the land if a private land permitting diversion of his land for extraction of minor mineral is proposed to be removed.(d)An undertaking by the applicant to the effect that he agrees to abide by the conditions governing extraction and removal of minor mineral under a quarry permit.
