Section 58(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)(i)The Collector shall grant Quarry Permit for extraction, removal and transportation of any Minor Mineral specified in Part-C of Schedule-I and Part-A of Schedule-II from any specified land which may be required for the works of any department or undertaking of the Central Government or State Government.(ii)Such permission shall only be granted to either the concerned departmental authority or its authorised contractor on furnishing proof of award of contract.(iii)An application for Quarry Permits shall be made to the Collector of the concerned district in Form-XX along with an application fee of rupees one hundred. Every such application shall be acknowledge in Form III on the date of its receipt.(iv)A register of applications of Quarry Permit shall be maintained in Form-XXI.(v)The Collector shall grant such Quarry Permit in Form-XXII after satisfaction of the need and availability of mineral, on such conditions as he deems fit.
