Section 10(3) in Chhattisgarh Minor Mineral Rules, 2015
(3)Where applications for the grant of Prospecting Licence and Quarry Lease in respect of the same area are received on the same date or on different dates within a period of thirty days, the applications for the grant of Quarry Lease shall, if the area was previously held and worked under a Quarry Lease or Prospecting Licence and deposit of mineral has been proved so as to prepare Quarry Plan, be given priority over the application for the grant of Prospecting Licence.
