Section 11 in Orissa Minor Minerals Concession Rules, 2004
11. Refusal of application for a prospecting license.
(1)The Director may, after giving an opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant, refuse to grant or renew a prospecting license over the whole or part of the area applied for.(2)An application for the grant of a prospecting license made under Rule 9 shall not be refused by the Director only on the ground that Form A is not complete in all material particulars, or is not accompanied by the documents referred to in Clauses (ii), (iii) and (iv) of Sub-rule (1) of the said rule.(3)Where it appears that the application is not complete in all material particulars or is not accompanied by the required documents, the Deputy Director/Mining Officer concerned, white acknowledging the receipt of application, shall require the applicant to supply the omission or, as the case may be, furnish the documents without delay and in any case not later than thirty days from the date of receipt of the application.(4)Where applications for the grant of prospecting license and applications for the grant of mining lease in respect of the same area are received on the same date or on different dates within a period of thirty days, the applications for grant of mining lease shall, if the area was previously held under a mining lease or there is evidence to show that the area has been prospected earlier or the existence of mineable decorative stones has been established otherwise; be disposed of before the applications for grant of prospecting license are considered.
