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State of Bihar - Section

Section 53 in Bihar Minor Mineral Concession Rules, 1972

53. [ Notwithstanding anything contained in the Bihar Minor Mineral Concession Rules, 1972 to the contrary. [Inserted vide Notification No. 230/M dated. 4.2.2010.]

(1)No mining lease for stone shall be granted.
(2)Existing leases for stone granted under Rule 9 and Rules 52 would be allowed to subsist for the remaining period for which they have already been granted but they shall not be renewed thereafter:Provided where period of lease has expired before coming into force of these Rules but requisite statutory approval from Govt, of India has been received before enforcement of these Rules, lessee may be entitled to renewal subject to fulfillment of other statutory obligation:Provided further that in public interest, if the State Government is satisfied that quarrying or mining of stone may not adversely affect ecology and environment and further there is requirement of stone for public use, it may relax the above restriction in any area for such period as it may deem fit necessary.Explanation. - "Stone" means building stones and includes boulders, gravel, shingle, lime shell, kanker and limestone used in kilns for manufacturing of lime used as building material and lime shell used for manufacture of bottoms, chalcedony pebbles used for ball mill purpose only, Quartzite and sandstone when used for purposes of building or for making road metal and household utensils, slate and shell when used for building material, stone used for making household utensils including grinding stone, stone sets and stone bricks, granite (In case of use for decorating stone) and marble.][Schedule I] [Substituted for Rs. 9,000 by Act 7, 2006 w.e.f. 19.4.2006.][See Rule 26(1) (a)]Dead Rent
Period Rate of dead Rent
(1) (2)
Rate per year for entire period of lease Rs.[18,000] [Substituted for Rs. 9,000 by Act 7, 2006 w.e.f. 19.4.2006.]per acre per year
[Schedule II] [Schedule II Substituted by Act 7, 2006 w.e.f. 19.4.2006.][See Rule 26 (1) (b)]Royalty
Sl. No. Name of Minerals Rate per cubic metre(in Rupees)
1 2 3
1. (a) Boulder, Gravel, shingle 63.30
  (b) Store settled by auction Auction amount in case of auction
2. (a) Boulder, Gravel, Shingle which is used for making chips 125.00
  (b) Stone settled by auction Auction amount in case of auction.
[Provided that notwithstanding anything repugnant in theseRules or otherwise the settlee shall pay extra royalty for thequantity of stone extracted and dispatched in excess of thequantity equivalent to bid amount.] [Added proviso by Section 6 of Amendment Rule, 2008. It shall come into force with effect from 29th November, 2004.]
3. (a) Ordinary sand used for construction purpose 32.00
  (b) Ordinary sand of settled ghat by auction Auction amount in case of auction
4. Brick earth (equivalent to 400 standard bricks) 8.00
5. Ordinary clay/earth used for manufacturing of Ranigaj tilescommercial use or for filling or levelling purposes inconstruction of embankments, road, railways and buildings. 15.00
6. Ordinary clay which is used for commercial works. 2.00
7. Lime shell, kanker and limestone used in kilns formanufacturing of lime used as building material and lime shellused for manufacture of bottoms. 75.00
8. Murram 38.00
9. Chalcedoney pebbles used for ball mill purpose only. 50.00
10. Quartzite and sandstone when used for purposes of building orfor making road metal and household utensils. 50.00
11. Reh matti 18.00
12. Saltpetre 20.00
13. Slate and shell when used for building material. 50.00
14. Fullers earth 65.00
15. Stone used for making household utensils including grindingstone. 25.00
16. Stone sets and stone bricks. 50.00
17. Stone dust 10 percent of sale price
18. Granite (In case of use for decorating stone per hundred)  
  (i) Block more than 60 c.m. 375.00
  (ii) Block less than 60 c.m. 188.00
19. All other minerals 25 (Twenty five) per centum of sale price.
Note:- In respect of minerals mentioned in SI. No. 1 and 2 the rate of royalty shell be applicable for the area notified by the Department.