Section 42(3) in Chhattisgarh Minor Mineral Rules, 2015
(3)Whenever more than one application in any particular category is received by the Sanctioning Authority, while sanctioning a Quarry Lease, it shall take into consideration the following matters in respect of the applicants, namely :-(a)any special knowledge of or experience in mining;(b)technical and management experience of establishing, running and maintaining mineral based industry;(c)the nature and quality of the technical staff employed by the applicant;(d)the financial resources of the applicant; and(e)the proposed phased programme of establishing the industry.
