Section 9 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
9. Application for grant of permit.
(1)Any person, who wishes to transport or remove any mineral from any place shall make an application in Form 'H' in duplicate to the competent authority for issue of permit.(2)Every application for grant of permit shall be accompanied by a fee of [rupees fifty only] [Substituted vide Orissa Gazette Extraordinary No. 1458/12.11.1998 S.R.O.No, 698/1998.] to be deposited in a Government Treasury under the Head of account as mentioned in Sub-rule (2) of Rule 3.
