Section 72(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)Every person, company, firm, society/association engaged in construction of residential building or buildings for sale and commercial building or buildings for sale/rental purpose shall maintain a true account of all the Minor Minerals procured and used in construction under Form-XXIII and shall submit to the officer-in-charge of the mining section of the concerned district, a quarterly report of Minor Minerals procured and consumed under Form-XXIV so as to reach them within thirty days after the expiry of every quarter.
