Section 6(1) in Chhattisgarh Minerals (Mining, Transportation and Storage) Rules, 2009
(1)If any mineral mentioned in Part A and Part C of first Schedule of the Mines and Minerals (Development and Regulation) Act, 1957 (Central Act No. 67 of 1957) or Schedule I and Schedule II of Chhattisgarh Minor Mineral Rules, 1996 be temporarily stored, beneficiated, crushed out side the lease area, the permission for such storage/beneficiation plant/crushing plant be specified in Form 7 by the concerned District Collector.
