Section 16(v) in Chhattisgarh Minor Mineral Rules, 2015
(v)The Licensee shall report to the concerned Collector and Director or any officer authorised by him. the discovery of any mineral not specified in the licence, within a period of thirty days from the date of such discovery and shall make an application for inclusion of such mineral in his Prospecting Licence simultaneously. The Licencee shall not despatch the newly discovered mineral from the Licence area till such is included in his Prospecting Licence :
