Section 22 in Chhattisgarh Minor Mineral Rules, 2015
22. Pending applications in relation to new minor minerals declared by the Government of India.
- In relation to any mineral from minor minerals declared by notification dated 10th February, 2015 of Government of India, only on submission of amended application within sixty days from the date of enforcement of these rules shall be considered in accordance with these rules, in matters of pending applications of Mining Lease or Prospecting License submitted under sub-section (2) of Section 10A of the Act.
