Section 87 in Chhattisgarh Minor Mineral Rules, 2015
87. Handing over possession of quarry.
(1)Where Quarry Lease is cancelled or determined or right of pre-emption is exercised or the period for which the lease is granted has expired, the lessee shall hand over possession of quarry to the Collector or any officer authorised by him or to Zila Panchayat/Janpad Panchayat/Gram Panchayat within a period of fifteen days of the cancellation of the lease or determination of the lease or exercise of the right of pre-emption or the day immediately following the date of expiry of the lease, as the case may be.(2)Where a lessee fails to hand over possession of the quarry in accordance with sub-rule (1), the Collector or the Officer authorized by him or Zila Panchayat/Janpad Panchayat/Gram Panchayat shall serve or cause to be served a notice on the lessee, either by post or by tendering or delivering a copy of it personally to the lessee or one of his family members or servants or by affixing it to a conspicuous part of the place of his residence or publishing it in atleast one newspaper having circulation in the locality where the lessee resides.(3)Notice under sub-rule (2) shall contain a statement that the lessee shall hand over possession of the quarry within a period of fifteen days from the date of service of the notice to an officer authorised by him under sub-rule (1) of this rule. Where a lessee fails to hand over possession of a quarry within the period specified in the notice under sub-rule (2), to the officer authorised under sub-rule (1) of this rule, he may take possession of the quarry from the lessee and for that purposes may use such force as prescribed by the provisions under these rules.
