Section 78 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
78. Mining Lease etc to any Works Department.
(1)Notwithstanding anything contained in these rules, the State Government may grant license/lease to any Works Department for any particular project in a specific number of districts for specific period of time.(2)The said Works Department shall have to pay the due royalty and such other fee as applicable under these rules.
