Section 5(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)No Prospecting Licence or Quarry Lease or Quarry Permit shall be granted to any person unless such person is an Indian national or a company as defined under sub-section (20) of Section 2 of the Companies Act, 2013 (No. 18 of 2013) and satisfies such conditions as prescribed in these Rules.Explanation. - For the purposes of this sub-rule, in case of a firm or any other association of individuals, it shall be deemed to be an Indian entity only if all the members of the firm or association are citizens of India.
