Section 10(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)Whenever more than one application in any particular category is received for minerals mentioned under Schedule-I and Part-A of Schedule-II, for an area, the Sanctioning Authority, while sanctioning a Prospecting Licence shall take into consideration the following matters in respect of the applicants, namely :-(a)any special knowledge of or experience in Prospecting operations. Mining operations and Quarrying operations;(b)the nature and quality of the technical staff employed by the applicant;(c)the financial resources of the applicant;(d)the Licensee shall give priority in employment to the residents of the village in which the Prospecting Licence is granted.
