Section 30 in Chhattisgarh Minor Mineral Rules, 2015
30. Area restriction on grant of Quarry Lease.
(1)For minerals Granite and Marble specified under Part-A of Schedule-I, the provisions of Granite Conservation and Development Rules, 1999 and Marble Development and Conservation Rules, 2002 respectively, shall apply.(2)No person shall acquire one or more- Quarry Lease, in respect of any mineral specified under Part-B and Part-C of Schedule-1 and Part-A of Schedule-II, covering a total area, more than fifty hectares :Provided that if the State Government is of opinion that in the interest of the development of any mineral, it is necessary so to do, it may, for reason to be recorded by it, in writing, permit any person to acquire one or more Quarry Lease covering an area in excess of the aforesaid total area:Provided further that for cluster mining of minor mineral/minerals the maximum area shall not exceed five hundred hectares.Explanation. - For the purposes of this clause a 'person' includes an individual, a Hindu undivided family, a company, a firm, an association of persons or a body of individuals, whether incorporated or not, a local authority, and every artificial juridical person.(3)For minerals specified under Part-B of Schedule-I and except Serial No. 2 (Flagstone) of Part-C the minimum area shall not be less than one hectares. In case of Flagstone, and minerals specified in Part-A of Schedule-II, the minimum area shall not be less than 0.40 hectare :Provided minimum area specified in this sub-rule shall not apply for renewal of quarry leases granted before commencement of these rules.
