Section 28(5) in Chhattisgarh Minor Mineral Rules, 2015
(5)If Recognised Qualified Person uses false or fabricated data/information for preparation of Quarry Plan, the officer competent to grant recognition shall cancel the recognition of that Recognised Qualified Person or black list for preparation of Quarry Plan for a period of five years or both :Provided that before cancellation of recognition or black listing, the Recognised Qualified Person should be given reasonable opportunity of being heard :Provided further that an appeal shall lie to the State Government against the order of the Director regarding cancellation of the recognition of that Recognised Qualified Person and black listing for preparation of Quarry Plan and in cases where the order has been passed by the officers authorised by the Director the appeal shall lie to the Director whose decision shall be final.
