Section 37 in Chhattisgarh Minor Mineral Rules, 2015
37. Premature applications.
(1)Application for the grant of a Prospecting Licence, or Quarry Lease in respect of areas whose availability for grant is required to be notified under rule 33, shall, if,-(i)no notification has been issued, under that Rule; or(ii)where any such notification has been issued and the period specified in the notification has not expired, then application shall be deemed to be premature and shall not be entertained.(2)On request of applicant, the fee paid along with application as per sub-rule (1) shall be refunded.
