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State of Chattisgarh - Section

Section 27 in Chhattisgarh Minor Mineral Rules, 1996

27. Survey of the area leased.

(1)When a quarry' lease is granted over any area, arrangement shall be made by the Mining Officer or Assistant Mining Officer at the expense of the lessee for the preparation of a plan and the demarcation of the area granted under the lease, after collecting a fee calculated according to the rates specified in the table below :-
(a) Area not exceeding 20 hectares Rs. 25/- per hectare or part thereof subject to a minimum ofRs. 100/-
(b) Area exceeding 20 hectares Rs. 50/-per hectare or part thereof.
(2)The lessee shall, erect and maintain at his own expense, boundary' pillars of substantial material, standing not less than one metre above the surface of the ground at each comer or angle in the line of the boundary, delineated in the plan attached to the lease deed :
(3)The fee under sub-rule (1) shall be deposited in the same manner as prescribed in sub-rule (3) of Rule 10.