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State of Chattisgarh - Section

Section 48 in Chhattisgarh Minor Mineral Rules, 2015

48. Survey of the area leased.

(1)When a Quarry Lease is granted over any area, arrangement shall be made by the Deputy Director or Mining Officer or Assistant Mining Officer at the expense of the lessee for the preparation of map on tracing doth showing co-ordinates of the area granted and the demarcation of the area granted under the lease, after collecting a fee calculated according to the rates specified in the table below :-Table
S. No. Area Rates of fees
(1) (2) (3)
(a) Area not exceeding 20 hectares Rupees five hundred per hectare or part thereofsubject to a minimum of rupees one thousand.
(b) Area exceeding 20 hectares Rupees one thousand per hectare or part thereof.
(2)The lessee shall erect and maintain at his own expense, boundary pillars of substantial material, standing not less than one meter above the surface of the ground at each comer or angle in the line of the boundary, delineated in the plan attached to the lease deed, co-ordinates should be marked on all the comer pillars.
(3)The maximum distance between any two successive boundary pillars should not be more than 100 meter.
(4)The fee under sub-rule (1) shall be deposited in the revenue receipt head as mentioned in sub-rule (2) of Rule 7.