Section 46(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)An applicant for Quarry Lease shall, before the deed referred to in rule 47 is executed, deposit as security, a sum of Rupees Twenty Five Thousand in respect of Quarry Leases of minerals specified in Schedule-I and Part-A of Schedule-II, in the Government Treasury under the following revenue receipt head and the original Treasury receipt Challan shall be attached with the lease deed :-
