Section 10(2) in Orissa Minor Minerals Concession Rules, 2004
(2)Where two or more persons have applied a prospecting license in respect of same land or area, the applicant whose applications was received earlier shall take precedence in consideration for the grant over an applicant whose application was received later.Provided that, if the Director is of the opinion that in the interest of mineral development, it is necessary to do so, he may for reasons to be recorded in writing, grant prospecting license in preference to the applications made earlier. In case two or more applications in respect of the same land have been received on the same day, priority shall be given to the applicants in the following order, namely(i)A person who has already set up an industry for processing of decorative stone in the State and does not have any quarry lease for decorative stone in the State.(ii)A person who has a definite plan for setting up of an industry in the State for processing of granites(s) if he has furnished a copy of his project report of the proposed processing industry and also letter from the financing institution, issued by the Chief Executive of the institution to the effect that his project report is being appraised by such financing institution;(iii)An unemployed Geologist/Mining Engineer;(iv)A person who is the rayat of the land;(v)Any other category;Provided that when more than one application relating to any of the categories mentioned under Clauses (i) and (ii) above is received for the same area, the interse priority shall be decided on the basis of the installed capacity, special knowledge or experience introspecting or quarrying operations, machinery under possession, financial resource, nature and quality of technical staff employed or to be employed, the proposed investment and prospecting license/mining lease for decorative stones already held in the State.
