Section 7 in Chhattisgarh Minor Mineral Rules, 1996
7. Power to grant quarry permit.
- Quarries of annual value upto Rs. 2,50,000/- (Rs. Two Lakh fifty thousand); above Rs. 2,50,000/- (Rs. Two Lakh fifty thousand) but upto Rs. 5,00,000/- (Rs. Five Lakh) and above Rs. 5,00,000/-(Rs. Five Lakh) and upto Rs. 10,00,000/- (Ten Lakh) in respect of minerals specified in Schedule II except stone quarries for crusher and clay quarries for tiles and bricks in chimney bhatta, shall for regulating the grant and renewal or quarry permit and all pruposes connected therewith including collection of royalty, stand transferred to the respective Gram Panchayats/Janpad Panchayats and Zila Panchayats respectively. Quarry permits shall be granted and renewed by the respective Panchayat, after obtaining prior approval of the Gram Sabha of the Panchayat in which the quarry area is situated.Explanation. - For purpose of assessing the annual value of any quarry of mineral specified in Schedule II, if the quarry is a trade or royalty quarry, the average annual bid amount of the years 1992-93, 1993-94 and 1994-95 shall be taken into consideration and in cases of quarries granted as quarry leases average annual royalty for the years 1992, 1993 and 1994 shall be taken into consideration. This assessment of value is for the purpose of transfer/sanctioning power of quarries to respective Zila, Janpad and Gram Panchayats at the commencement of these Rules.
