Section 73 in Chhattisgarh Minor Mineral Rules, 2015
73. Suspension of quarrying operations.
- The Director/District Collector or any other officer authorised by the Director, in this behalf, shall prohibit Prospecting/Quarrying Operation and seize minerals, equipment, tools and vehicles in case the Prospecting/Mining Operations are being carried out in contravention of the terms and conditions of the Prospecting Licence, Quarry Lease or Quarry Permit granted under these rules or without any lease or permit irrespective of minerals, tools, equipment and vehicles lying at site or in transit:Provided that an opportunity of hearing shall be given before prohibiting the Prospecting/Quarrying Operation.
