Section 5(2) in Chhattisgarh Minor Mineral Rules, 1996
(2)No quarry lease, or quarry permit shall be granted in respect of an area:-(a)notified by the Government as reserved for the use of the Government, Local Authorities or for any other public or for special purposes except with the previous approval of the State Government;(b)in forest land without the permission of appropriate authority as prescribed in the Forest (Conservation) Act, 1980 (No. 69 of 1980);(c)[ within a distance of 100 metres from any bridge, national/state/highway, railway line, 50 metres from the road constructed under Pradhan Mantri Gram Sadak Yojana, other District Roads of Public Works Department; and 10 metres from grameen kachcha rasta; or 50 metres from any public place : [Substituted by Notification No. F-7-7-2004-XII, dated 6-5-2006.]Provided that the amended provisions shall be made applicable from the date of renewal of the existing quarry leases.(d)except for mineral sand or bajri, within a distance of 100 metres from river banks, dam; 50 metres from nalas (small water course) canal or any natural water course or any water impounding structure:Provided that the amended provisions shall be made applicable from the date of renewal of the existing quarry leases.](e)which is not compact and contiguous.
