Section 30(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)No person shall acquire one or more- Quarry Lease, in respect of any mineral specified under Part-B and Part-C of Schedule-1 and Part-A of Schedule-II, covering a total area, more than fifty hectares :Provided that if the State Government is of opinion that in the interest of the development of any mineral, it is necessary so to do, it may, for reason to be recorded by it, in writing, permit any person to acquire one or more Quarry Lease covering an area in excess of the aforesaid total area:Provided further that for cluster mining of minor mineral/minerals the maximum area shall not exceed five hundred hectares.Explanation. - For the purposes of this clause a 'person' includes an individual, a Hindu undivided family, a company, a firm, an association of persons or a body of individuals, whether incorporated or not, a local authority, and every artificial juridical person.
