Section 53 in Chhattisgarh Minor Mineral Rules, 2015
53. Establishment of cutting and polishing units.
(1)Notwithstanding anything contained in sub-rule (5) of rule 51, in respect of Quarry Leases of minerals specified in Schedule-I, granted for the establishment of a cutting and polishing unit, if the unit is not established within a period of one year, from the date of execution of lease/leases in the State, the said lease/leases shall be deemed to be terminated.(2)Where the lessee is unable to establish cutting and polishing unit within one year from the date of execution of lease/leases, he ma$submit an application to the Director explaining the reason for the same before the expiry of the said period.(3)Every application under sub-rule (2) shall be accompanied by non-refundable fee of five thousand rupees.(4)The Director may, on receipt of an application made under sub-rule (2) on being satisfied on the adequacy and genuineness for the non-establishment of cutting and polishing unit, pass an order for extension of the period up to one year to establish cutting and polishing unit.(5)The lessee can transport inter-state or export the set quantity of rough blocks within the first year of the Quarry Lease or the period extended under sub-rule (4), as may be permitted by the State Government.
