Section 87(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)Where Quarry Lease is cancelled or determined or right of pre-emption is exercised or the period for which the lease is granted has expired, the lessee shall hand over possession of quarry to the Collector or any officer authorised by him or to Zila Panchayat/Janpad Panchayat/Gram Panchayat within a period of fifteen days of the cancellation of the lease or determination of the lease or exercise of the right of pre-emption or the day immediately following the date of expiry of the lease, as the case may be.
