Section 5 in Chhattisgarh Minor Mineral Rules, 1996
5. Restrictions on the grant of quarry permit or quarry lease.
(1)No quarry lease, or quarry permit shall be granted to any person unless such person is an Indian National or a company as defined in sub-section (1) of Section 3 of the Companies Act, 1956 (No. 1 of 1956) and satisfies such conditions prescribed in these rules.Explanation. - In case of a firm or any other association of individuals, for the purpose of this sub-rule, a person shall be deemed to be an Indian National only, if all the members of the firm or association are citizens of India.(2)No quarry lease, or quarry permit shall be granted in respect of an area:-(a)notified by the Government as reserved for the use of the Government, Local Authorities or for any other public or for special purposes except with the previous approval of the State Government;(b)in forest land without the permission of appropriate authority as prescribed in the Forest (Conservation) Act, 1980 (No. 69 of 1980);(c)[ within a distance of 100 metres from any bridge, national/state/highway, railway line, 50 metres from the road constructed under Pradhan Mantri Gram Sadak Yojana, other District Roads of Public Works Department; and 10 metres from grameen kachcha rasta; or 50 metres from any public place : [Substituted by Notification No. F-7-7-2004-XII, dated 6-5-2006.]Provided that the amended provisions shall be made applicable from the date of renewal of the existing quarry leases.(d)except for mineral sand or bajri, within a distance of 100 metres from river banks, dam; 50 metres from nalas (small water course) canal or any natural water course or any water impounding structure:Provided that the amended provisions shall be made applicable from the date of renewal of the existing quarry leases.](e)which is not compact and contiguous.
