Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 32 in Bihar Minor Mineral Rules, 2017 32. Licensing Authority. - The Collector shall be the Licensing Authority for all the mining lease and any other license. He may, however, delegate issuance of movement permit, e-challan and such other functions to any Mining Officer of the District.
