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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(1) in Chhattisgarh Minor Mineral Rules, 2015

(1)When a Quarry Lease is granted over any area, arrangement shall be made by the Deputy Director or Mining Officer or Assistant Mining Officer at the expense of the lessee for the preparation of map on tracing doth showing co-ordinates of the area granted and the demarcation of the area granted under the lease, after collecting a fee calculated according to the rates specified in the table below :-Table
S. No. Area Rates of fees
(1) (2) (3)
(a) Area not exceeding 20 hectares Rupees five hundred per hectare or part thereofsubject to a minimum of rupees one thousand.
(b) Area exceeding 20 hectares Rupees one thousand per hectare or part thereof.