Section 6 in Bihar Minor Mineral Concession Rules, 1972
6. Maximum area for which mining lease be granted or renewed.
- No person shall acquire in the State in respect of any minor minerals one or more mining leases covering a total area of more than [100 Hectares] [Substituted by S. O. 305 dated 26.3.1985.]:Provided that if the State Government is of the opinion that in the interest of mineral development it is necessary so to do, it may, for reasons to be recorded, permit any person to acquire one or more mining leases covering an area in excess of the aforesaid maximum.
