Section 43(1) in Chhattisgarh Minor Mineral Rules, 2015

[Cites 0, Cited by 0] [Section 43] [Entire Act]

(1)The period for which a Mining Lease/ Quarry Lease may be granted or renewed shall be as shown in the table below,-

S. No.	Name of the Minerals	Period
(1)	(2)	(3)
1.	Minerals specified in Part-A of Schedule-I	As prescribed in the Granite Conservation andDevelopment Rules, 1999 and Marble Development and ConservationRules, 2002, respectively.
2.	Minerals specified in Part-B and Part-C ofSchedule-I and in Part-A of Schedule- II.	Ten years with a renewal clause, or lesserperiod subject to the availability of mineral resource. However,the minimum period shall not be less than 5 years.

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