Section 38(2) in Chhattisgarh Minor Mineral Rules, 1996
(2)The Sanctioning Authority shall grant quarry permit in Form XVI for extraction and removal from any specified quarry, and mineral under any one permit. The agreement shall be executed and registered in Form XVII within 30 days of sanction and if no such agreement is executed within the aforesaid period, the order of sanction shall be deemed to be revoked. The transit pass in Form IX shall be issued after deposition of royalty for the quantity of mineral intended to be transported every time. The royalty shall be calculated at the rates specified in Schedule III. The applicant shall deposit the amount of security which he may be directed to deposit by the Authority before such execution of agreement.
