Section 38(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)Every application for the renewal of a Quarry Lease shall be made at least one year before the date on which the lease is due to expire; and shall be disposed off before the expiry of lease and if the application is not disposed off within the said period, the lease shall be deemed to have been extended by a further period till final orders are passed on the renewal of application by the sanctioning authority.
