Section 46 in Chhattisgarh Minor Mineral Rules, 2015
46. Security deposit and surety.
(1)An applicant for Quarry Lease shall, before the deed referred to in rule 47 is executed, deposit as security, a sum of Rupees Twenty Five Thousand in respect of Quarry Leases of minerals specified in Schedule-I and Part-A of Schedule-II, in the Government Treasury under the following revenue receipt head and the original Treasury receipt Challan shall be attached with the lease deed :-
