Section 17 in Orissa Minor Minerals Concession Rules, 2004
17. Refusal of application for grant and renewal of mining lease.
(1)The State Government may, after giving an opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant, refuse to grant or renew a mining lease over the whole or part of the area applied for.(2)An application for the grant or renewal of a mining lease made under Rule 15 shall not be refused by the State Government only on the ground that FORM-F is not complete in all material particulars, or is not accompanied by the documents referred to in Sub-clauses (ii), (iii) and (iv) of Rule 15 of the these rules.(3)Where it appears that the application is not complete in all material particulars or is not accompanied by the required documents, Deputy Director/ Mining Officer concerned, while acknowledging receipt of application, shall require the applicant to supply the omission or, as the case may be, furnish the documents, without delay and in any case not later than thirty days from the date of receipt of application.
