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State of Bihar - Section

Section 34 in Bihar Minor Mineral Rules, 2017

34. Activities by the Bihar State Mining Corporation.

(1)The State Government may entrust all or any of the mining activity or trade to Bihar State Mining Corporation. The Corporation may undertake, in particular, mining activity, wholesale trading, retail trading, storage, transportation etc of minor minerals.Provided that if the Corporation wishes to undertake mining or excavation of minor minerals, it shall participate in the open public bidding as required under these rules.
(2)The Corporation may enter into an arrangement with any Government or semi Government or private undertaking for the said purpose.