Section 23(xii) in Chhattisgarh Minor Mineral Rules, 2015
(xii)Every application for the grant or renewal of a Quarry Lease shall be accompanied by No Dues Certificate in Form-II, in respect of payment of mining dues payable under the Act or rules made thereunder from all the districts where the applicant holds or held Mineral Concessions, granted by the Mining Officer or Assistant Mining Officer or Officer-In-Charge of the mining section of the district:
