Section 48 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
48. Power of the Collector to take over the Management.
- If any Mineral Concession Holder contravenes any provision of the Act or any rules made there under or defaults in complying with any condition imposed upon him or upon refusal to abide by such reasonable directions as the Collector may issue under these rules, or upon expiry of the mining lease period the Collector, may at any time, with or without cancellation of such mining lease-(1)Take over the management of such mining operations at the risk and loss of the owner of that establishment; or(2)Take over the management of such establishment at the risk and loss of the owner of that establishment; or(3)Transfer the establishment, for the unexpired period of the mining lease, at the risk and loss of the owner, to any other person or the Corporation.
