Section 42(4) in Chhattisgarh Minor Mineral Rules, 2015
(4)Notwithstanding anything contained in sub-rule (1) or (2) the Sanctioning Authority shall record the reasons to grant a lease, in variance with the order of priority specified in sub-rule (1) and (2), in writing, with the prior approval of the State Government:Provided that in cases falling under category (a) to (d) in sub-rule (2), the grant of lease shall be subject to the condition that lessee shall work the mine directly and shall not hand it over to any other party for working :Provided further that the Sanctioning Authority may refuse to accord preference to the application of a Co-operative Society/Association, if he finds that the particular society does not work properly in the interest of the workers concerned.
