Section 30(3) in Chhattisgarh Minor Mineral Rules, 2015
(3)For minerals specified under Part-B of Schedule-I and except Serial No. 2 (Flagstone) of Part-C the minimum area shall not be less than one hectares. In case of Flagstone, and minerals specified in Part-A of Schedule-II, the minimum area shall not be less than 0.40 hectare :Provided minimum area specified in this sub-rule shall not apply for renewal of quarry leases granted before commencement of these rules.
