Section 16 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
16. Status of Permit in case of loss/destroy.
- If any time the permit granted under these rules is lost or destroyed, the permit holder shall forthwith report the fact in writing to the competent authority narrating the circumstances in which the permit was lost or destroyed and shall request in writing for a duplicate copy of the permit.The competent authority after making such inquiries, as he/she may deem fit, issue a duplicate permit provided the permit holder pay a sum of Rupees One thousand only in the same manner, as prescribed in sub-rule (2) of Rule 7.
