Section 26 in Chhattisgarh Minor Mineral Rules, 2015
26. Approval of Quarry Plan.
(1)Every Quarry Plan submitted for approval, shall be accompanied with a non-refundable fee of rupees one thousand for every hectare or part thereof, of quarrying area covered under the Quarry Lease.(2)Any person aggrieved by any order made or direction issued in respect of Quarry Plan by the officer authorised by the Director may, within thirty days of the communication of such order or direction may apply to the Director, alongwith original treasury challan of rupees one hundred for revision of the order or direction :Provided that any such application may be entertained after the said period of thirty days if the Director is satisfied that he had sufficient cause for not making the application within time.(3)On receipt of any application for revision under sub-rule (2), the Director, after giving a reasonable opportunity of being heard to the aggrieved person, may confirm, modify or set aside the order made or direction issued by any officer who approved the Quarry Plan.(4)The procedure enumerated above, shall mutatis mutandis, be followed for the disposal of such application.
