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State of Chattisgarh - Section
Section 21 in Chhattisgarh Minor Mineral Rules, 2015
21. Grant of quarry lease.
- Quarry Lease in respect of minerals specified in Schedule-I and Part-A of Schedule-II, shall be granted and renewed by the authority mentioned in column (2) for the minerals specified in column (3), subject to the extent as specified in the corresponding entry in column (4) thereof, of the table below,-Table| S. No. | Authority | Minerals | Extent of Power |
| (1) | (2) | (3) | (4) |
| 1. | The State Government | Minerals specified in Part-A and Part-B ofSchedule-I. | Full powers. |
| 2. | Director | Minerals specified in Part-C of Schedule-I andPart-A of Schedule-II. | Where the area applied for is more than tenhectares. |
| 3. | Collector | Minerals specified in Part-C of Schedule-I andPart-A of Schedule-II. | Where the area applied for is up to tenhectares. |