Section 22(1) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(1)For the purpose of grant of mineral concession by public auction cum tender the Collector shall notify the following particulars of the area, namely:-(a)Toposheet No. extent of the area and boundaries.(b)Name of village, Circle, Plot No. Khata No. etc.(c)The period of mineral concession.(d)Date of auction shall be notified before one month from the date of auction.
