Section 25(19) in Orissa Minor Minerals Concession Rules, 2004
(19)If any Government dues payable under the lease agreement remain unpaid for one month beyond the date fixed in the lease agreement for such payment, the competent authority or any officer authorized by him may enter into the leased area and distrain all or any of the decorative stone or other movable property and may dispose of such of the distrained minor mineral or property as will sufficient for satisfaction of the Government dues and all costs and expenses occasioned by the non-payment there of. If any such government dues remain unpaid Over two months beyond the date fixed in the lease agreement for such payment, the Competent authority may determine the lease, and take possession of the leased area on re-entry without prejudice to such action as may be taken under the provisions of the Orissa Public Demands Recovery Act, 1962 for recovery of such dues.
