Section 80 in Orissa Minor Minerals Concession Rules, 2004
80. Repeal and savings.
(1)The Orissa Minor Minerals Concession Rules, 1990, is hereby repealed.(2)Notwithstanding such repeal anything done, any action taken or order passed under the rules so repealed shall be deemed to have been done, taken or passed under the corresponding provisions of these rules, and shall be brought into conformity with the provisions of these rules within three months from such commencement or such further time as the Government may specify in this behalf.Form-A"To be submitted in Triplicate"ReceivedAt............(place)on............(Date)Initial of Receiving OfficerGovernment of OrissaApplication for Prospecting License[See Rule 9(1)]Dated day of 200ToThe Director, Orissa, BhubaneswarThrough the Deputy Director/Mining Officer....................Sir,I/We request that a prospecting license under the Orissa Minor Mineral Concession Rules, 2003 may be granted to me/us.
