Section 37(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)Application for the grant of a Prospecting Licence, or Quarry Lease in respect of areas whose availability for grant is required to be notified under rule 33, shall, if,-(i)no notification has been issued, under that Rule; or(ii)where any such notification has been issued and the period specified in the notification has not expired, then application shall be deemed to be premature and shall not be entertained.
