Section 35(1) in Chhattisgarh Minor Mineral Rules, 1996
(1)No lessee shall transfer or sub-let his lease to any other person nor make any arrangement with any body, whereby even indirectly any' right over the leased areas is passed on to any other persons :Provided that the permission for transfer may be granted to the lessee by the Sanctioning Authority on payment of [Rs. 1000/- (Rupees One thousand) to be deposited in the same manner as prescribed in sub-rule (3) of Rule 10] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] and transferee has accepted all the conditions and liabilities which the transferor was having in respect of any such quarry lease.
