Section 39 in Chhattisgarh Minor Mineral Rules, 2015
39. Disposal of applications for the grant or renewal of Quarry Lease.
(1)On receipt of an application for the grant or renewal of a Quarry Lease, its details shall be first circulated for display on the notice board of the Zila Panchayat, Janpad Panchayat and Gram Panchayat concerned of the district and Collectorate of the district concerned.(2)On receipt of the application for the grant of a Quarry Lease for the minerals specified in Schedule-I and Part-A of Schedule-II, the Sanctioning Authority shall take decision to grant precise area for the said purpose and communicate such decision to the applicant.(3)On receipt of communication from the Sanctioning Authority of the concerned area, the applicant shall submit the following documents within a period of six months or such other period as may be allowed by the Sanctioning Authority, namely :-(a)Quarry Plan, prepared and approved, as per rule 24; and(b)Necessary consent, if applicable, from Competent Authority, required under the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974), the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981), and the Environmental (Protection) Act, 1986 (No. 29 of 1986) and rules made thereunder.(4)An application, for the renewal of a Quarry Lease made within the time, referred to in rule 38, and complete in all material particulars shall be disposed off by the Sanctioning Authority before the date of expiry of the lease.(5)All pending applications for the grant of Quarry Lease, inclusive of such applications on which agreements have not been executed on the date of commencement of these rules shall be deemed to have been refused by the Sanctioning Authority. Fresh applications in this behalf may be made according to the procedure laid down under these Rules.(6)Where an applicant for grant or renewal of a Quarry Lease, expires before the sanction order is passed, it shall be deemed to have been filed by his legal heirs and if the applicant expires after the sanction order of grant or renewal but before execution of lease deed, it shall be deemed to have been granted or renewed to the legal heir of the applicant.
