Section 58 in Chhattisgarh Minor Mineral Rules, 2015
58. Procedure for grant of Quarry Permit.
(1)(i)The Collector shall grant Quarry Permit for extraction, removal and transportation of any Minor Mineral specified in Part-C of Schedule-I and Part-A of Schedule-II from any specified land which may be required for the works of any department or undertaking of the Central Government or State Government.(ii)Such permission shall only be granted to either the concerned departmental authority or its authorised contractor on furnishing proof of award of contract.(iii)An application for Quarry Permits shall be made to the Collector of the concerned district in Form-XX along with an application fee of rupees one hundred. Every such application shall be acknowledge in Form III on the date of its receipt.(iv)A register of applications of Quarry Permit shall be maintained in Form-XXI.(v)The Collector shall grant such Quarry Permit in Form-XXII after satisfaction of the need and availability of mineral, on such conditions as he deems fit.(2)Area of Quarry Permit shall not exceed the one hectare and duration of one year and the quantity of mineral shall not exceed the quantity required for carrying out the particular work/works for which the permit has been granted.(3)The transit pass for transportation of mineral in Form-1 of the Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009 shall be issued on payment of advance royalty only.(4)The Quarry permit shall be governed by the following conditions, namely:-(a)The holder of Quarry permit shall maintain complete and correct account of the mineral removed and transported from the area;(b)The holder of Quarry permit shall allow Deputy Director/Mining Officer/Assistant Mining Officer/Mining Inspector or any officer authorised by the Collector or Zila Panchayat/Janpad Panchayat/ Gram Panchayat to inspect quarrying operations and verify the accounts;(c)No sooner the permitted quantity is transported within the time period of 30 days or earlier, original of all transit pass, such unused transit passes together with a complete statement of the quantities duly certified by the Officer of the concerned department shall be furnished to the Sanctioning Authority;(d)The holder of Quarry permit shall obtain all permissions/consents from the competent authority under any Act and Rules applicable for excavation or removal of the minerals from the area;(e)The holder of Quarry permit shall submit by the 10th of every month, to the Collector and Gram Panchayat, a return in Form-XV;(f)Any other condition, the sanctioning authority may deem fit.
