Section 40 in Chhattisgarh Minor Mineral Rules, 2015
40. Reasons for refusal to be recorded.
(1)The Sanctioning Authority may, after giving an opportunity of being heard and for reasons to be recorded in writing and communicated to the applicant, refuse to grant or renew a Quarry Lease over the whole or part of the area applied for.(2)An application for the grant or renewal of a Quarry Lease made under rule 23, shall not be refused by the Sanctioning Authority only on the ground, that Form-IX, is not complete in all material particulars by the documents referred to in sub-clause (xi) and (xii) of rule 23.(3)Where it appears that the application is not complete in all material particular or is not accompanied by the required documents, the Sanctioning Authority, shall by a 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.
