Section 88 in Chhattisgarh Minor Mineral Rules, 2015
88. Payment of compensation to owner of surface rights, etc.
- The holder of a Prospecting Licence or Quarry Lease or Quarry Permit shall be liable to pay to the occupier of the: surface of the land, over which he holds the Prospecting Licence or Quarry Lease or Quarry Permit, as the case may be, such annual compensation as may be determined by the Collector of the concerned district.
