Section 51 in Bihar Minor Mineral Concession Rules, 1972
51. [ Assessment of compensation for damage. [Inserted by S.O. 1063 dated 16.10.1989.]
(1)After termination of prospecting licence or mining lease, the State Government shall assess the damage, if any, done to the land by the prospecting or mining operations and shall determine the amount of compensation payable by the licensee or as the case may be the lessee to the occupier of the surface land.(2)Every such assessment shall be made within a period of one year from the date of termination of the prospecting licence or mining lease and shall be carried out by an officer appointed by the State Government by Notification in this behalf.]
