Section 9 in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
9. Disposal of application for storage permit or its renewal.
(1)The competent authority after making such inquires as he/she may deem fit, grant or renew the storage permit and shall issue such permit in Form 7 or refuse to grant or renew the permit:Provided that the competent authority shall not refuse to grant or renew the permit for the whole or part of the area applied without giving an opportunity of hearing to the applicant and without recording the reason for refusal in writing and communicating the reasons for refusal to the applicant:Provided that if the application submitted by the applicant is without accompanying proper document, receipt challan of the fee, shall be rejected directly and it does not require to inform the applicant.(2)If a temporary permit holder wishes to continue the storage for further, period, he shall submit an application 90 days prior to before the expiry along with the fee deposited in such a manner as shown in sub-rule (3) of Rule 6 of these rules in Form 4 and submit all the relevant documents which were submitted at the time of original application as per sub-rule (4) of Rule 6 of these rules. If the application for such renewal is not disposed off within the prescribed time period, the period of such permit shall be deemed to have been extended by a further period for which the permit was originally granted till the competent authority passes an order thereon.(3)The competent authority may at his/her own discretion refuse to grant or renew the permit to such person who is convicted of any offence under the Act or Rules made thereunder.
