Section 41 in Chhattisgarh Minor Mineral Rules, 2015
41. Register of Quarry Leases.
(1)A Register of Quarry Leases shall be maintained by the Mining Officer/Assistant Mining Officer in Form-XII.(2)The Register of Application for Quarry Leases and the Register of Quarry Leases shall be available for inspection by any person on payment of the following fee, namely:-(a)rupees fifty for first hour or part thereof; and(b)rupees fifty for subsequent hour or part thereof.(3)The fee under sub-rule (2) shall be deposited in the same manner as prescribed in sub-rule (3) of rule 31.
