Section 6(i) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
(i)[ The licencee shall deposit an amount of Rs. 1.00 (Rupees one lakh) only for precious and semi-precious stones (Gem stone) and Rs. 5000/- (Rupees five thousand) only for other minerals as security deposit in shape of postal savings account duly pledged to the competent authority for observance of the terms and conditions of the licence, provided that the Government, may by a general or special order, exempt any Grama Panchayat, a Co-operative Society, the Orissa Tribal Development Co-operative Corporations and any other Government Undertakings from depositing the said security amount and in the event of cancellation of the licence on account of breach of the terms and conditions, the security deposit as well as the interest accrued on the security deposit will be forfeited;] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No. 698/1998.]
