Section 57 in Chhattisgarh Minor Mineral Rules, 2015
57. Amalgamation of leases.
(1)The Director may, in the interest of mineral conservation and development, record in writing and permit amalgamation of two or more adjoining leases held by a lessee/lessees,(2)Lessee/lessees shall submit an application for amalgamation alongwith a common Quarry Plan for leases proposed for amalgamation.(3)There shall be paid, in respect of every application for amalgamation of leases, a non-refundable application fee of rupees ten thousand.(4)Period of amalgamated leases shall be co-terminus with the lease whose period expires first.(5)The leases situated within the distance of 50 meters, from each other in all directions, may be treated as adjoining leases :Provided that amalgamation of leases shall not be allowed where any all-weather road or nala or river or canal or high-tension power line or railway line or any other restricted structure is falling within the above mentioned area of 50 meters.(6)The area between the lease as mentioned in sub-rule (5) shall be the part of the amalgamated lease.
