Section 14(4) in Orissa Minor Minerals Concession Rules, 2004
(4)The licensee shall report to the Director the discovery of any other mineral not specified in the license within a period of thirty days from the date of such discovery. Consequent upon such reporting, the newly discovered minor mineral shall be deemed to have been included in the prospecting license:Provided that if any mineral other than a minor mineral is discovered in course of prospecting of the area the licensee shall not be entitled to any preference for the purpose of obtaining a license or lease for such new mineral by reason only of the lands being included in his license for minor mineral and the license shall be terminated without payment of any compensation to the licensee.
