Section 32 in Chhattisgarh Minor Mineral Rules, 1996
32. Establishment of cutting and polishing units.
(1)Notwithstanding anything contained in sub-rule (5) of Rule 30 in respect of quarry leases of granite granted for the establishment of cutting and polishing unit, if the unit is not established within a period of one year from the date of Execution of lease/leases within the State the said lease/leases shall be deemed to be terminated.(2)The lessee can transport including inter state movement or export the rough blocks within the first year of the quarry lease, the quantity as may be permitted by the State Government.
