Section 23(1) in Bihar Minor Mineral Concession Rules, 1972
(1)The lessee shall not, without the previous consent in writing of the Collector:-(a)assign, sub-let, mortgage, or in any manner, transfer the mining lease, or any right, title, or interest therein including raising rights, or(b)enter into or make any arrangement, contract or understanding including giving of raising contract whereby the lessee will or may be directly or indirectly financed to substantial extent by, or under which the lessee's operations or undertakings, will or may be substantially controlled by, any person or body of persons other than the lessee.
