Section 6(4) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
(4)Following documents shall be accompanied with the application(i)Certified copy of the details and the map of the area proposed to be used as temporary storage/beneficiation plant/crushing plant along with the consent letter of the owner of the land;(ii)No objection certificate from the National Highway Authority, if the proposed/temporary storage/beneficiation plant/crushing plant is near by the National Highway;(iii)No objection certificate under The Air Pollution (Prevention and Control of Pollution) Act, 1981 (Central Act No. 14 of 1987), if necessary;(iv)If the applicant is a lease holder mining dues clearance certificate from the In-charge Mining Officer of the district concerned;(v)The permission needed under any other Act, shall be acquired as per the rules and accordingly presented.
