Section 4 in Bihar Minor Mineral Concession Rules, 1972
4. Prohibition of mining operation without permit or mining lease.
(1)No person shall undertake any mining operation in any area, except under and in accordance with the terms and conditions of a quarrying permit or, as the case may be, a mining lease, granted under these Rules:Provided that nothing in this sub-rule shall affect any mining or quarrying operations undertaken in any area in accordance with the terms and conditions of a mining lease or quarrying permit granted before the commencement of these Rules which is in force at the time of such commencement.(2)No quarrying permit or mining lease shall be granted otherwise than in accordance with the provisions of these Rules.
