Section 3(ii) in Chhattisgarh Minor Mineral Rules, 1996
(ii)the removal of minor minerals from mines, whether situated in private or Government land, when such mines have not been appropriated to the use of a department of the State Government and the minor minerals are not quarried for sale but are required for the Construction or repairs of wells, or other agricultural works or for the construction or improvement of the dwelling houses of agricultirsts, Village artisans and labourers resideing in revenue or forest villages;
