Section 16(1) in Orissa Minor Minerals Concession Rules, 2004
(1)No application shall be granted unless the applicant submits the Income tax and Sales tax clearance certificates in original or non-assessment certificates in original and there is no objection of the concerned Tahasildar on revenue point of view, the concerned Divisional Forest Officer on forest point of view and in case of Scheduled Areas from the concerned Gram Panchayat for grant of mining lease or its renewal;Provided that the Deputy Director/Mining Officer of the respective jurisdiction shall seek a report from the concerned Tahasildar on revenue point of view, from the concerned Divisional Forest Officer on forest point of view and in case of Scheduled Area, from the concerned Grama Panchayat in the interest of tribal development:Provided further that in case the views of the Tahasildar, Divisional Forest Officer and the Gram Panchayat is not received within a period of two months of receipt of intimation, it would be deemed that the Tahasildar/ Divisional Forest Officer/Gram Panchayat has no objection for grant of mining lease or its renewal.
