Section 33 in Chhattisgarh Minor Mineral Rules, 2015
33. Availability of certain areas.
- No application for Quarry Lease of minerals, mentioned in Schedule-I and Part-A of Schedule-II, shall lie for areas previously held or which are being held under a Mining/Quarry Lease or in respect of which the order had been made for the grant thereof, but due to any reason lease deed is not executed and in respect of which the order granting lease has been revoked or in respect of which an application for Quarry Lease has been rejected on the ground that the area should be reserved for any purpose, unless the date from which the area shall be available for grant is notified in the Official Gazette at least thirty days in advance :Provided that the State Government may for reasons to be recorded in writing relax the provisions of this rule in a special case.
