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State of Bihar - Section

Section 12 in Bihar Minor Mineral Rules, 2017

12. Persons with Special Powers.

- The State Government may, by notification, and in order to implement the Act and these rules, empower any Government functionary not being a Mining Officer, with powers to perform all or any of the functions of any Mining Officer under these rules, and such person shall, in exercise of these functions, be deemed to be a Mining Officer.Chapter - III General Conditions of Mining Lease for Minor Minerals.