Section 38(1) in Chhattisgarh Minor Mineral Rules, 1996
(1)On receipt of an application for the grant [* * *] [Omitted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] of quarry permit its details shall be first circulated for display on the notice board of the Zila Panchayat, Janpad Panchayat and Gram Panchayat concerned of the district and collectorate of the district concerned. It shall be disposed of by the Sanctioning Authority within [sixty days] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.] from the date of its receipt. However a Gram Panchayat shall obtain prior approval of its Gram Sabha before final disposal of the application.
