Section 9(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)The Sanctioning Authority, after making such enquiries as he may deems fit, may grant a Prospecting Licence or refuse to grant it, within a period of one year from the date of receipt of the application, otherwise the application shall be deemed to have been refused:Provided that no Prospecting Licence for new area shall be granted without obtaining opinion of the respective Gram Panchayat. In case of Scheduled Areas, opinion of the respective Gram Sabha shall be obtained.
