Section 39(3) in Chhattisgarh Minor Mineral Rules, 2015
(3)On receipt of communication from the Sanctioning Authority of the concerned area, the applicant shall submit the following documents within a period of six months or such other period as may be allowed by the Sanctioning Authority, namely :-(a)Quarry Plan, prepared and approved, as per rule 24; and(b)Necessary consent, if applicable, from Competent Authority, required under the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974), the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981), and the Environmental (Protection) Act, 1986 (No. 29 of 1986) and rules made thereunder.
