Section 9(5) in Chhattisgarh Minor Mineral Rules, 2015
(5)Where an applicant for grant of a Prospecting Licence dies before the sanction order is passed, it shall be deemed to have been filed by his legal heir and if the applicant dies after the sanction order of grant but before execution of Prospecting Licence deed, it shall be deemed to have been granted to the legal heir of the applicant.
