Section 6 in Chhattisgarh Minor Mineral Rules, 2015
6. No quarry lease shall be granted without the satisfaction of the competent authority.
- No quarry lease for minor minerals shall be granted by the State Government or any other State Authority, notified by the State Government, unless it is satisfied that,-(a)There is evidence to show that the area for which the lease is applied for has been prospected earlier or the existence of mineral contents therein has been established otherwise than by means of Prospecting Operation in such area:Provided that no quarry lease for the minerals specified in Part A of Schedule-I shall be granted by the Competent Authority unless the area for which the lease is applied for has been prospected earlier:Provided further that no quarry lease exceeding an area of five hectares or depth of six meters, for the minerals specified in Part B and Part C of Schedule-I and Part A of Schedule-II shall be granted by the Competent Authority unless the area for which the lease is applied for has been prospected earlier;(b)Prospecting is not compulsory for the quarry lease in which proposed quarry operation shall be confined to the depth of six meters over an area not exceeding five hectares, for the minerals specified in Part B and Part C of Schedule-I and Part A of Schedule-II, however quarry lease shall be granted by the Competent Authority only after ascertaining the availability of mineral applied for thorough spot inspection carried out by Deputy Director/Mining Officer of the concerned District or Deputy Director or Assistant Geologist of concerned Regional Office or any officer authorised by the Director :Provided that a non-refundable spot inspection fee of rupees five thousand shall be deposited in Government Treasury under the revenue head as prescribed in sub-rule (3) of rule 31;(c)There is a quarry plan duly approved by the Competent Officer as notified by the Director in this behalf.Chapter-III Grant of Prospecting Licence
