Section 14 in Chhattisgarh Minor Mineral Rules, 2015
14. Prospecting licence to be executed within sixty days.
(1)Where on any application, an order has been made for the grant of Prospecting Licence, a licence deed in accordance with Form-IV shall be executed within sixty days from the date of the order. If no such deed is executed within the said period, due to any default on the part of the applicant, the Competent Authority may revoke the order granting the licence and in that event fee paid shall be forfeited in favour of the Government.(2)Where the Licencee is unable to execute the licence deed within sixty days from the date of the order, he may submit an application to the Director explaining the reason for the same before the expiration of the said period. The application submitted after the expiration of said period shall not be considered.(3)Every application under sub-rule (2) shall be accompanied by non-refundable application fee of rupees five hundred.(4)The Director may, on receipt of an application made under sub-rule (2) and on being satisfied about the adequacy and genuineness of the reason for non-execution of deed, pass an order for extension of the period of execution of deed.
