Section 38 in Chhattisgarh Minor Mineral Rules, 2015
38. Renewal of Quarry Lease.
(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.(2)Where the application for renewal has been received after the period prescribed in sub-rule (1), it shall only be entertained on payment of late fees along with the application at the rate of rupees one thousand per month or part thereof and the reasons for such delay:Provided that the delay only up to a period of six months in filing the application shall be considered by the Sanctioning Authority :Provided further that the Sanctioning Authority may on being satisfied about the adequacy and genuineness of the reasons for delay in filing the application, pass an order with the reasons recorded in writing for such condonation of delay.(3)During the extended period as mentioned under sub-rule (1), no quarrying operation including the dispatch of minerals from the lease area, shall be carried out or allowed to be carried out, by the Lessee till the lease is renewed.
