Section 9(1) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
(1)The competent authority after making such inquires as he/she may deem fit, grant or renew the storage permit and shall issue such permit in Form 7 or refuse to grant or renew the permit:Provided that the competent authority shall not refuse to grant or renew the permit for the whole or part of the area applied without giving an opportunity of hearing to the applicant and without recording the reason for refusal in writing and communicating the reasons for refusal to the applicant:Provided that if the application submitted by the applicant is without accompanying proper document, receipt challan of the fee, shall be rejected directly and it does not require to inform the applicant.
