Section 19 in Chhattisgarh Minor Mineral Rules, 2015
19. Availability of certain areas.
- No application for Prospecting Licence of minerals in Schedule-I and Part-A of Schedule-II shall lie for areas previously held or which are being held under a Quarry Lease or the area reserved for exploration/ prospecting by Directorate of Geology, and Mining or Geological Survey of India or any other government organisation, unless the availability of the area for grant is notified in the Official Gazette atleast thirty days in advance :Provided that the State Government by recording reasons in writing may relax the provisions of this Rule for any special case.
