Section 5 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
5. Role of the Collector.
(1)The Collector of the district shall be responsible for the complete implementation of the provisions of the Act and these rules.(2)The Collector shall also be competent to exercise the powers of the Mining Officer under these rules;(3)The Collector shall exercise direct control and superintendence over all the Mining Officers of the district.(4)The State Government may, by notification, confer the powers of the Collector to any Officer, not below the rank of Mineral Development Officer of the Mines Department or any Officer, not below the rank of Deputy Collector of the Revenue Department, with such designations, powers and duties as the State Government may think fit.
