Section 42(2) in Chhattisgarh Minor Mineral Rules, 2015
(2)In all other cases where direct applications for Quarry Leases have been invited through notification or otherwise, as the case may be, the preferential rights for grant of Quarry Leases shall be as follows,-(a)Co-operative Society/Association of Scheduled Tribes/Scheduled Castes/Other Backward Classes and co-operative society/ association of educated unemployed youths or individuals where more than fifty per cent., of the members belong to the concerned category and also where the Chairman of the Society is of the concerned category and also where the executive committee have the representation in the ratio of the members of the concerned category and belonging from Below Poverty Line families listed in the District Rural Development Agency or Educated Unemployed youth belonging to Scheduled Tribes/Scheduled Castes/Other Backward Classes in that order;(b)An Educated Unemployed youth belonging to Below Poverty Line families listed in the District Rural Development Agency;(c)Any other person belonging to Below Poverty Line families listed in the district Rural Development Agency;(d)Any other applicant:Provided that exclusive Co-operative Society/Association of Women or an individual woman shall have the preferential right over other applicants in the same order as provided in clause (a), (b), (c) and (d):Provided further that the above priorities shall hold good only if the applications are received within thirty days from the date of first application.
