Section 56 in Chhattisgarh Minor Mineral Rules, 2015
56. Transfer of Quarry Lease.
(1)No lessee shall transfer or sub-let his lease to any other person, nor make any arrangement with anybody, thereby creating any right, direct or indirect, over the area leased ;Provided that the permission for transfer may be granted to the lessee by the sanctioning authority on payment of twenty five thousand rupees per hectare or part thereof, deposited in the same manner as prescribed in sub-rule (3) of rule 31 :Provided further that in case of transfer of quarry lease, granted in government land, such transfer fee will be rupees fifty thousand per hectare or part thereof.(2)The sanctioning authority, may by an order in writing, determine the lease at any time if in the opinion of the sanctioning authority the lessee has committed a breach of sub-rule (1).(3)On receiving an application Lease under sub-rule (1), for transfer of Quarry Lease, the sanctioning authority has given consent for transfer of such lease, a transfer lease deed under Form-XIX shall be executed within three months from the date of permission or within such further period as the sanctioning authority may allow in this behalf.
