Section 65 in Chhattisgarh Minor Mineral Rules, 2015
65. Precautions against damage to public places, etc.
- Every holder of a Quarry Lease or institution responsible for removal of Minor Minerals, ordinary sand and bajri, specified in Part-B of Schedule-II, shall take adequate precautions against damage to public buildings, monuments, roads, religious places either within the lease/specified area or in proximity to the lease/permit/specified area.
