Section 67(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)"Cluster" shall mean the geographical boundary declared by the State Government, comprising of Quarry Lease/ Quarry Permits for Minor Minerals which already exists or will be granted in future. The area of a cluster, as far as possible, share not exceed 500 hectares and mineral concessions area, at the time of formation of cluster, shall not be less than 50 hectares. For cluster having area less than 500 hectares, the minimum area under concession should be proportionate.
