Section 6(b) in Chhattisgarh Minor Mineral Rules, 2015
(b)Prospecting is not compulsory for the quarry lease in which proposed quarry operation shall be confined to the depth of six meters over an area not exceeding five hectares, for the minerals specified in Part B and Part C of Schedule-I and Part A of Schedule-II, however quarry lease shall be granted by the Competent Authority only after ascertaining the availability of mineral applied for thorough spot inspection carried out by Deputy Director/Mining Officer of the concerned District or Deputy Director or Assistant Geologist of concerned Regional Office or any officer authorised by the Director :
