Section 53(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)Notwithstanding anything contained in sub-rule (5) of rule 51, in respect of Quarry Leases of minerals specified in Schedule-I, granted for the establishment of a cutting and polishing unit, if the unit is not established within a period of one year, from the date of execution of lease/leases in the State, the said lease/leases shall be deemed to be terminated.
