Section 37 in Chhattisgarh Minor Mineral Rules, 1996
37. Application for quarry permit.
- An application for grant or renewal of quarry' permit shall be made to the [concerned Zila Panchayat, Janpad Panchayat and Gram Panchayat as the case may be] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] in Form XV and shall contain the following particulars:-(i)Name, profession, caste, educational qualification, age, residence, financial status and address. In case of Co-operative Socieities/ Association, by law's, list of members and their caste, financial status of individual member and their educational qualification;(ii)Name of the mineral for which permit is required;(iii)Description of the land marked on a village map with khasra panchsala from which the mineral is to be removed;(iv)Purpose for which the mineral is to be used;(v)Consent of the owner of land, if the land is a private land;(vi)Period for which the permit is required;(vii)An application fee of rupees Twenty Five (Rs. 25.00) to be deposited in the manner as may be prescribed by the respective authority and the cash receipt thereof shall be enclosed with the application.
