Section 7(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)The officer-in-charge of mining section of the concerned district shall receive the application for the grant of Prospecting Licence in Form-1 and shall enter on it the date and time on which the application was received by him :Provided that before the disposal of pending applications for sanction of prospecting license of any mineral, if such mineral is declared as minor mineral by notification of the Government of India under clause (e) of Section 3 of the Act, then for areas relating to such applications pending before the date of issue of notification of the Government of India, only on submission of amended application as per these rules within a period of sixty days of such notification by the applicant Prospecting Licence shall be considered for sanction in accordance with these rules.
