Section 68 in Chhattisgarh Minor Mineral Rules, 2015
68. Quarry lease or permit undertaken before the commencement of these rules.
- Where quarrying operation, under any Quarry Lease or Permit, have been undertaken before the commencement of these rules, without an approved Environment Management Plan/Scheme, as the case may be. from the Competent Authority, the holder of all such Quarry Leases/Permits shall submit approved Environment Management Plan/scheme, at the time of renewal or within six months from the commencement of these rules, whichever is earlier of such quarry.
