Section 12 in Chhattisgarh Minor Mineral Rules, 2015
12. Area restriction on grant of prospecting licence.
(1)For minerals specified under Part-A of Schedule-I, the provisions of the Granite Conservation and Development Rules, 1999 and the Marble Development and Conservation Rules, 2002 respectively, shall apply.(2)No person shall acquire one or more Prospecting licences, in respect of any mineral specified under Part-B and Part-C of Schedule-1 and Part-A of Schedule-II, covering a total area, more than fifty hectares :Provided that if the State Government is of opinion that in the interest of the development of any mineral it is necessary so to do, it may, for reasons to be recorded by it, in writing permit any person to acquire one or more prospecting Licence covering an area in excess of the aforesaid total area.Explanation. - For the purposes of this clause a 'person' includes an individual, a Hindu undivided family, a company, a firm, an association of persons or a body of individuals, whether incorporated or not, a local authority, and every artificial juridical person.
