Section 11 in Chhattisgarh Minor Mineral Rules, 2015
11. Period for which prospecting licence may be granted.
(1)For minerals dimensional Stone and Marble specified under Part-A of Schedule-I, the provisions of the Granite Conservation and Development Rules, 1999 and the Marble Development and Conservation Rules, 2002 respectively, shall apply.(2)For minerals specified under Part-B of Schedule-I, Prospecting Licence shall be granted for a period of two years from the date of its execution.(3)For minerals specified under Part-C of Schedule-1 and Part-A of Schedule-II, Prospecting Licence shall be granted for a period of one year from the date of its execution.
