Section 58(4) in Chhattisgarh Minor Mineral Rules, 2015
(4)The Quarry permit shall be governed by the following conditions, namely:-(a)The holder of Quarry permit shall maintain complete and correct account of the mineral removed and transported from the area;(b)The holder of Quarry permit shall allow Deputy Director/Mining Officer/Assistant Mining Officer/Mining Inspector or any officer authorised by the Collector or Zila Panchayat/Janpad Panchayat/ Gram Panchayat to inspect quarrying operations and verify the accounts;(c)No sooner the permitted quantity is transported within the time period of 30 days or earlier, original of all transit pass, such unused transit passes together with a complete statement of the quantities duly certified by the Officer of the concerned department shall be furnished to the Sanctioning Authority;(d)The holder of Quarry permit shall obtain all permissions/consents from the competent authority under any Act and Rules applicable for excavation or removal of the minerals from the area;(e)The holder of Quarry permit shall submit by the 10th of every month, to the Collector and Gram Panchayat, a return in Form-XV;(f)Any other condition, the sanctioning authority may deem fit.
