Section 72(ii) in Management and Working of the Forests
(ii)Government of B. & O. Revenue Department Letter No. 2767-IIW-167-R., dated the 30th March 1921. - The Rules for the grant of licences to prospect for minerals and of mining leases are contained in the Bihar and Orissa Waste Lands Manual. Such leases or licences are granted by the Civil Department but when the land in question is situated within a reserved forest the District Officers shall consult the Forest Officer before granting the lease or licences.
