Section 87(3) in Chhattisgarh Minor Mineral Rules, 2015
(3)Notice under sub-rule (2) shall contain a statement that the lessee shall hand over possession of the quarry within a period of fifteen days from the date of service of the notice to an officer authorised by him under sub-rule (1) of this rule. Where a lessee fails to hand over possession of a quarry within the period specified in the notice under sub-rule (2), to the officer authorised under sub-rule (1) of this rule, he may take possession of the quarry from the lessee and for that purposes may use such force as prescribed by the provisions under these rules.
