Section 4(2) in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
(2)The competent authority shall verify the bona fides of the applicant and contents of the application by conducting such enquiry and examination of record, as he deems necessary before disposal of the application.] [Substituted vide Orissa Gazette Extraordinary No. 1673/23.11.2006 S.R O.No 614/2006.]
