Section 28 in Chhattisgarh Minor Mineral Rules, 2015
28. Grant of recognition by Director.
(1)Any person possessing the qualifications and experience, referred to in rule 25, may apply for being recognised as a Recognised Qualified Person to the Director or any officer duly authorised by the Director.(2)After making such enquiry as it deems fit, the Director or officers authorised by the Director, may grant or refuse to grant recognition and where recognition is refused, shall record reasons in writing and communicate the same to the applicant.(3)Recognition shall be granted for an initial period of 5 years and may be renewed for a period of 5 years at a time :Provided that the Director or officers authorised by the Director, may refuse to renew recognition for reasons to be recorded in writing after giving an opportunity of being heard to the person concerned.(4)An appeal shall lie to the State Government against the order of the Director refusing to grant or renew an application for recognition and in cases where the order has been passed by the officers authorised by the Director the appeal shall lie to the Director whose decision shall be final.(5)If Recognised Qualified Person uses false or fabricated data/information for preparation of Quarry Plan, the officer competent to grant recognition shall cancel the recognition of that Recognised Qualified Person or black list for preparation of Quarry Plan for a period of five years or both :Provided that before cancellation of recognition or black listing, the Recognised Qualified Person should be given reasonable opportunity of being heard :Provided further that an appeal shall lie to the State Government against the order of the Director regarding cancellation of the recognition of that Recognised Qualified Person and black listing for preparation of Quarry Plan and in cases where the order has been passed by the officers authorised by the Director the appeal shall lie to the Director whose decision shall be final.(6)If Recognised Qualified Person uses false or fabricated data/information for preparation of Quarry Plan, he shall be punishable with imprisonment for a term which may extend to one year and with fine which may extend to twenty five thousand rupees.(7)Any Quarry Plan prepared by using false or fabricated data/information shall be void and be of no effect.
