Section 25(30) in Orissa Minor Minerals Concession Rules, 2004
(30)The lessee shall not without any previous consent of the State Government(a)assign, sublet, mortgage, or in any other manner, transfer the mining lease, or any right title or interest therein or,(b)enter into or make any agreement, contract or understanding whereby the lessee will o< may be directly or indirectly financed by, any person or body of persons other than the lessee.
