Section 68(8) in Orissa Minor Minerals Concession Rules, 2004
(8)In case of breach of any condition mentioned in Rule 33 of these rules and other conditions which the competent authority might have specified while granting a quarry permit, the competent authority may impose a penalty which may extend to rupees five hundred only per day and in the event of continuing contravention, the competent authority may cancel the permit. The minerals lying on the land from which the same are extracted shall thereafter become the property of the Government and disposed of by public auction.
