Section 23 in Chhattisgarh Minor Mineral Rules, 2015
23. Application for Quarry Lease.
- An application for the grant or renewal of a Quarry Lease shall be made in Form-IX in triplicate, for the minerals specified in Schedule-I and in Part-A of Schedule-II. The application shall be affixed with a court fee stamp of the value of rupees five and shall contain the following particulars together with documents in support of the statement made therein, namely :-(i)If the applicant is an individual, his name, nationality, profession, caste, educational qualification, age, residence, present address and financial status;(ii)If the applicant is a company, its name, nature and place of business, place of registration or incorporation, list of directors, their nationality, financial status and registration/incorporation certificate;(iii)If the applicant is a firm, its name, nature and place of business, place of residence of partners, their nationality, partnership deed, registration certificate and financial status;(iv)If the applicant is a society/association, its name, nature, place of working, list of members, their caste, educational qualification, nationality, registration certificate, bye-laws and financial status of individual members;(v)A description illustrated by a map or plan showing, as accurately as possible, the situation and boundaries of the land in respect of which the Quarry Lease is required. Where the area is unsurveyed, the location of the area should be shown by some permanent physical feature, roads, tank, etc.;(vi)Copy of latest khasra panchsala;(vii)The minerals or mineral which the applicant intends to mine;(viii)The period for which the Quarry Lease is required;(ix)The purpose for which the extracted mineral is to be used;(x)Every application for the grant or renewal of a Quarry Lease shall be accompanied by an affidavit showing particulars of the areas mineral-wise in each district of the State, which the applicant or persons jointly with him-(a)already hold under Quarry Lease;(b)has already applied for, but not granted; and(c)being applied for simultaneously;(xi)An affidavit to the effect that the applicant has, where the land is not owned by him, obtained surface rights over the area or has obtained the consent of the owner/owners for conducting mining operations :Provided that no such affidavit shall be necessary where the land rights are vested in the State Government;(xii)Every application for the grant or renewal of a Quarry Lease shall be accompanied by No Dues Certificate in Form-II, in respect of payment of mining dues payable under the Act or rules made thereunder from all the districts where the applicant holds or held Mineral Concessions, granted by the Mining Officer or Assistant Mining Officer or Officer-In-Charge of the mining section of the district:Provided that it shall not be necessary for the applicant to produce the No Dues Certificate, if he has furnished an affidavit and such other evidence as may be required to the satisfaction of the concerned authority that he does not hold and has never held any Mineral Concession in any district of the State :Provided further that the grant of No Dues Certificate shall not discharge a holder of such certificate from the liability to pay the mining dues which may be subsequently found to be payable by him under the Act or Rules made thereunder.(xiii)Every application for the grant of Quarry Lease shall be accompanied by a Prospecting report or the report indicating existence of mineral contents as per rule 6.(xiv)Every application for the grant or renewal of quarry lease confined to the depth of 6 meters over an area not exceeding five hectares, for the minerals specified in Part-B and Part-C of Schedule-I and Part A of Schedule-II, shall be accompanied by a Challan of rupees five thousand for spot inspection fee; and(xv)Before the disposal of pending applications for sanction of mining lease of any mineral, if such mineral is declared as minor mineral by notification of the Central Government under clause (e) of Section 3 of the Act, then for areas relating to such applications pending before the date of issue of notification of the Government of India, only on submission of amended application as per these rules within a period of sixty days such notification by the applicant mining lease shall be considered for sanction in accordance with these rules :Provided that renewal of mining lease, sanctioned before enforcement of these rules, shall be done under these rules.
