Section 4 in Chhattisgarh Minor Mineral Rules, 1996
4. Prohibition of mining operation without a quarry permit or quarry lease.
(1)No person shall undertake any mining operation in any area except under and in accordance with the terms and conditions of a quarry permit or quarry lease granted under these rules :Provided that nothing in this sub-rule shall affect any mining or quarrying operation undertaken in any area in accordance with the terms and conditions of permit, a quarry lease, trade quarry or royalty quarry granted before the commencement of these rules which is in force at the time of such commencement.(2)No quarry permit or quarry lease shall be granted other than in accordance with the provisions of these rules.
