Section 39(6) in Chhattisgarh Minor Mineral Rules, 2015
(6)Where an applicant for grant or renewal of a Quarry Lease, expires before the sanction order is passed, it shall be deemed to have been filed by his legal heirs and if the applicant expires after the sanction order of grant or renewal but before execution of lease deed, it shall be deemed to have been granted or renewed to the legal heir of the applicant.
