Section 7(i) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(i)The licensee shall deposit an amount of rupees fifty thousand only for minerals listed in the PART B and PART C of the First Schedule to the Act and semi-precious stones; and rupees twenty thousand only for other minerals as security deposit in shape of National Savings Certificate duly pledged to the Competent Authority or deposit receipts of Schedule Banks/Regional Rural Banks or in any other manner prescribed by Government from time to time for the due observance of terms and conditions of the licence: Provided that in the event of cancellation of the licence on account of breach of the terms and conditions, the security deposit as well as the interest accrued thereon shall be forfeited;
