Section 47 in Chhattisgarh Minor Mineral Rules, 2015
47. Lease to be executed within ninety days.
(1)Where a Quarry Lease is granted or renewed, the lease deed in Form-XIII shall be executed and registered under the Indian Registration Act, 1908 (No. 16 of 1908) within a period of ninety days of the order of sanction of the lease and if no such lease is executed within the aforesaid period, the order sanctioning the lease shall be deemed to have been revoked and in that event the application fee paid shall be forfeited to the State Government.(2)Where the lessee is unable to execute the lease deed within a period of ninety days from the date of the order, he may submit an application to the Director explaining the reason for the same before the expiry of the said period.(3)Every application under sub-rule (2) shall be accompanied by non-refundable fee of Rupees Five Hundred.(4)The Director may, on receipt of an application made under sub-rule (2) on being satisfied on the adequacy and genuineness for the non-execution of the deed, pass an order for extension of the period of execution of deed.(5)The Collector shall send copy of every lease deed along with the plan to the respective Janpad Panchayat and shall intimate the full details of area to the respective gram panchayat.
