Section 35 in Chhattisgarh Minor Mineral Rules, 1996
35. Transfer of Quarry lease.
(1)No lessee shall transfer or sub-let his lease to any other person nor make any arrangement with any body, whereby even indirectly any' right over the leased areas is passed on to any other persons :Provided that the permission for transfer may be granted to the lessee by the Sanctioning Authority on payment of [Rs. 1000/- (Rupees One thousand) to be deposited in the same manner as prescribed in sub-rule (3) of Rule 10] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] and transferee has accepted all the conditions and liabilities which the transferor was having in respect of any such quarry lease.(2)The Sanctioning Authority' may by an order in Writing determine the lease at any time if in the opinion of the sanctioning authority the lessee has committed a breach of sub-rule (1).(3)Where on an application for transfer of quarry lease under sub-rule (1). the Sanctioning Authority has given consent for transfer of such lease, a transfer lease deed in Form XIV shall be executed within three months from the date of permission or within such further period as the Sanctioning Authority may allow in this behalf.
