Section 40 in Chhattisgarh Minor Mineral Rules, 1996
40. Conditions of quarry permit.
- The conditions of quarry permit shall be as follows, namely;-(i)The depth of quarry below the surface shall not exceed six metre;(ii)The permit is non-transferable;(iii)Mineral, other than for which quarry' permit is granted, shall not be excavated, removed or transported without approval of the Sanctioning Authority;(iv)If any major mineral is found during quarrying operations, the permit holder shall report the matter to the Sanctioning Authority and the Collector of the district, forthwith;(v)The quarry permit holder shall maintain complete and correct accounts of the mineral excavated and quantity removed from the area;(vi)The quarry' permit holder shall immediately report all accidents to the Sanctioning Authority and the Collector of the district;(vii)The quarry permit holder shall have no right over the quarried material and other property lying in the permit area after the expiry of the permit:(viii)The quarry permit holder shall not carry on the quarrying operation within the prohibited distances from any public roads, public building, temples reservoirs, dams, burial ground and railway track, etc. and cause any damage to any public and private properties;(ix)The quarry permit holder shall allow the sanctioning Authority or any Officer authorised by any of them to inspect the quarrying operations and to check the accounts and verify the details of dispatches from the registers maintained by him, and(x)The quarry permit holder shall surrender on expiry' of the permit all duplicates of transit passes issued to him to the Sanctioning Authority and furnish to him a complete statement indicating the quantities of minerals removed and other particulars as may be required by the Sanctioning Authority'.
