Section 14(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)Where on any application, an order has been made for the grant of Prospecting Licence, a licence deed in accordance with Form-IV shall be executed within sixty days from the date of the order. If no such deed is executed within the said period, due to any default on the part of the applicant, the Competent Authority may revoke the order granting the licence and in that event fee paid shall be forfeited in favour of the Government.
