Section 38 in Chhattisgarh Minor Mineral Rules, 1996
38. Disposal of application for quarry permit.
(1)On receipt of an application for the grant [* * *] [Omitted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] of quarry permit its details shall be first circulated for display on the notice board of the Zila Panchayat, Janpad Panchayat and Gram Panchayat concerned of the district and collectorate of the district concerned. It shall be disposed of by the Sanctioning Authority within [sixty days] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] from the date of its receipt. However a Gram Panchayat shall obtain prior approval of its Gram Sabha before final disposal of the application.(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.(3)If any application is rejected, the Sanctioning Authority shall inform the applicant, stating the reasons of such rejection.(4)Preferential Rights.- A Quarry permit shall be granted only to the residents of the Panchayat where the quarry is located in the following order of preference :-(a)Co-operative society/association of Scheduled Tribe/Scheduled Caste/Backward Classes Educated unemployed youths or individuals where more than 50 per cent of the members belong to the concerned category and the chairman of the society belongs to the concerned category and also where the executive committee have representation in the ratio of the members of the concerned category and hail from below poverty line unemployed youth belonging to Scheduled Tribe/Scheduled Caste/Backward Classes in that order;(b)An educated unemployed youth belonging to below poverty line families listed in the District Rural Development Agency;(c)Any other person belonging to below poverty line families listed in the District Development Agency;(d)Any other applicant:[Provided that exclusive Co-operative Society/Association of Women or an individual woman shall have the preferential right over other applicants in the same order as provided in clauses (i), (ii), (iii) and (iv).] [Inserted by Notification No. 19-53-87-XII-2, dated 21-01-1998.]
