Section 42(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)Where a Prospecting Licence has been granted in respect of any land, the Licensee shall have a preferential right for obtaining a Quarry Lease, in respect of that land over any other person :Provided that the sanctioning authority is satisfied that the Licensee,-(a)has undertaken Prospecting Operations to establish mineral reserve in such land;(b)has followed the terms and conditions of the Prospecting Licence;(c)has not become ineligible under the provisions of this rule; and(d)has not failed to apply for grant of Quarry Lease, within ninety days after the expiry of Prospecting Licence.
