Section 6 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
6. Application permit and its renewal for temporary storage/beneficiation/ crushing of mineral.
(1)If any mineral mentioned in Part A and Part C of first Schedule of the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act No. 67 of 1957) or Schedule I and Schedule II of Chhattisgarh Minor Mineral Rules, 1996 be temporarily stored, beneficiated, crushed out side the lease area, the permission for such storage/beneficiation plant/crushing plant be specified in Form 7 by the concerned District Collector.(2)The application permit and its renewal for temporary storage/beneficiation/ crushing shall be made to the Collector of the concerned district in Form 4 with the copy of duly paid challan of required fees (non-refundable) in the prescribed Account head.(3)The application fees along with the application form shall be submitted as per detail below :(i)For storage capacity up to 250 tonne at a time the storage fee Rs. 20,000/-;(ii)In additional to above for each 100 tonne or its part Rs. 2,000/-.(4)Following documents shall be accompanied with the application(i)Certified copy of the details and the map of the area proposed to be used as temporary storage/beneficiation plant/crushing plant along with the consent letter of the owner of the land;(ii)No objection certificate from the National Highway Authority, if the proposed/temporary storage/beneficiation plant/crushing plant is near by the National Highway;(iii)No objection certificate under The Air Pollution (Prevention and Control of Pollution) Act, 1981 (Central Act No. 14 of 1987), if necessary;(iv)If the applicant is a lease holder mining dues clearance certificate from the In-charge Mining Officer of the district concerned;(v)The permission needed under any other Act, shall be acquired as per the rules and accordingly presented.
