Section 9 in Chhattisgarh Minor Mineral Rules, 2015
9. Disposal of application for grant of prospecting licence.
(1)On receipt of an application, for the grant of a Prospecting Licence, its details shall be first circulated for display on the notice board of the concerned Zila Panchayat, Janpad Panchayat and Gram Panchayat of the district and Collectorate of the district concerned.(2)The Sanctioning Authority, after making such enquiries as he may deems fit, may grant a Prospecting Licence or refuse to grant it, within a period of one year from the date of receipt of the application, otherwise the application shall be deemed to have been refused:Provided that no Prospecting Licence for new area shall be granted without obtaining opinion of the respective Gram Panchayat. In case of Scheduled Areas, opinion of the respective Gram Sabha shall be obtained.(3)Where it appears that the application for Prospecting Licence is not complete in all material particulars or is not accompanied by the required documents, the officer-in-charge of mining section of the concerned district shall, by notice, require the applicant to supply the omission or, as the case may be, furnish the documents without delay and in any case not later than thirty days from the date of receipt of the said notice by the applicant, failing which the application shall be rejected by the Competent Authority.(4)The Competent Authority may, after giving an opportunity of being heard and for reasons to be recorded in writing and after communicating to the applicant, refuse to grant a Prospecting Licence, over the whole or part of the area applied for.(5)Where an applicant for grant of a Prospecting Licence dies before the sanction order is passed, it shall be deemed to have been filed by his legal heir and if the applicant dies after the sanction order of grant but before execution of Prospecting Licence deed, it shall be deemed to have been granted to the legal heir of the applicant.
