Section 56(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)No lessee shall transfer or sub-let his lease to any other person, nor make any arrangement with anybody, thereby creating any right, direct or indirect, over the area leased ;Provided that the permission for transfer may be granted to the lessee by the sanctioning authority on payment of twenty five thousand rupees per hectare or part thereof, deposited in the same manner as prescribed in sub-rule (3) of rule 31 :Provided further that in case of transfer of quarry lease, granted in government land, such transfer fee will be rupees fifty thousand per hectare or part thereof.
