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State of Chattisgarh - Section
Section 6 in Chhattisgarh Minor Mineral Rules, 1996
6. Power to grant quarry lease.
- Quarry' lease in respect of minerals specified in Schedule 1 and Schedule II shall be granted and renewed by the authority mentioned in column (1) for the minerals specified in column (2) subject to the extent as specified in the corresponding entry in column (3) thereof of the Table below: -Table| [No.] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] | Authority | Minerals | Extent Powers |
| (1) | (2) | (3) | (4) |
| 1. | State Government | i. Minerals specified in S.No. 1 to 3 of Schedule-I. | i. Full powers. |
| ii. Minerals specified in S.No. 5 of Schedule-I. | ii. Where the area applied for exceeds 4.00 hectares. | ||
| 2. | Director | i. Minerals specified in S.No. 4 of Schedule-I. | i. Where the area applied for exceeds 4.00 hectares. |
| ii. Minerals specified in S. No. 6 &. 7 of Schedule-I | ii. Where the area applied for exceeds 4.00 hectares. | ||
| 3. | Collector/Additional Collector (Senior IAS Scale) | i. Minerals specified in S. No. 4 of Schedule-1. | i. Where the area applied for is less than 4.00 hectares. |
| ii. Minerals specified in S. No. 5 of Schedule-I. | ii. Where the area applied for is less than 4.00 hectares. | ||
| iii. Minerals specified in S. No. 6 & 7 of Schedule-I. | iii. Where the area applied for is less than 4.00 hectares. | ||
| iv. Minerals specified powers. Schedule-II serial No 2 formaking bricks tiles etc. chimney bhatta. | in iv. Full | ||
| v. All Minerals specified in Schedule-II within the areas ofthe Corporation, Municipalities, Special Areas & NagarPanchayats. | v. Full powers, | ||
| vi. Minerals specified in Schedule-II S.No. 1 and S.No. 3 to12 within the area of Panchayats. | vi. Where the average annual value of the quarry exceedsRs. 10,00,000/- (Ten Lakh) |