Section 47(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)Where a Quarry Lease is granted or renewed, the lease deed in Form-XIII shall be executed and registered under the Indian Registration Act, 1908 (No. 16 of 1908) within a period of ninety days of the order of sanction of the lease and if no such lease is executed within the aforesaid period, the order sanctioning the lease shall be deemed to have been revoked and in that event the application fee paid shall be forfeited to the State Government.
