Section 25(1) in Bihar Minor Mineral Concession Rules, 1972
(1)Where a mining lease is granted under Rule 9 (1), [or mining lease renewed under Rule 22] [Inserted by S.O. 305 dated 26.3.1985.] the formal lease shall be executed within 90 days of the order sanctioning the lease and if no such lease is executed within the aforesaid period, the order sanctioning the lease shall be deemed to have been revoked, and in that event the application fee and the security deposit shall be forfeited:Provided that where the Collector is satisfied that the applicant for lease is not responsible for the delay in execution of the formal lease, he may permit the execution of the formal lease even after the expiry of the aforesaid period of 90 days.
