Section 60 in Chhattisgarh Minor Mineral Rules, 2015
60. Permission for disposal of Minor Minerals obtained during excavation work within Mining Lease area granted under the Mines and Mineral (Development and Regulation) Act, 1957.
- The Collector shall grant permission for transportation or use of any Minor Minerals obtained during mining operations within the mining lease area for the purpose of construction activities of the Government including local government bodies:Provided that in case of use of Minor Mineral, collected within the Mining Lease area, by other than works department of the State Government, Collector shall sell it through auction. Royalty shall be paid in advance for the said sold Minor Mineral at prescribed rates.
