Section 9(l) in Chhattisgarh Minor Mineral Rules, 1996
(l)Every application for the grant or renewal of a quarry lease shall be accompanied by a no dues certificate in Form II granted by the Mining Officer or Assistant Mining Officer, [or incharge of the mining section of the district] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] in respect of payment of mining dues payable under the Act or rules made thereunder from all the districts where the applicant holds or held mineral concessions :
