Section 22(2) in Bihar Minor Mineral Concession Rules, 1972
(2)Every application for the renewal of mining lease shall be accompanied by:-(a)A fee of Rs. [2000/-] [Substituted for Rs. 500/- vide S. O. 1063 dated 16.10.1989.](b)[ A valid clearance certificate of payment of royalty, dead rent, surface rent and cess upto the end of last financial year [in respect of all the mineral concessions held in the State of Bihar] [Substituted by S.O. 1133 dated 19.8.1978.], to which the application for renewal of a mining lease relates.](c)If an application for the renewal of a mining lease made within the time referred to in sub-rule (1) is not disposed of by Collector before the date of expiry of the lease, the period of that lease shall be deemed to have been extended by a further period of 90 days or ending with the date of receipt of the orders of the Collector thereon, whichever is shorter.(d)If any application is not disposed of even within the extended period specified in sub-rule (2) (c) it shall be deemed to have been refused.(e)[ Where an application for renewal of a mining lease is not accompanied by the papers specified in sub-rules (1) and (2), it shall be rejected straightway by the Competent Officer within 15 days from the date of its receipts.] [Existing sub-rule 2 (f) made 2 (e) and new sub-rule 2(f) & 2(g) Inserted by S. O. 1063 dated 16.10.1989.](f)[ Every application for the grant or renewal of mining lease shall be accompanied by an affidavit showing that he has- [Existing sub-rule 2 (f) made 2 (e) and new sub-rule 2(f) & 2(g) Inserted by S. O. 1063 dated 16.10.1989.](i)filed uptodate Income-Tax returns;(ii)paid the Income-Tax assessed on him; and(iii)paid the Income-Tax on the basis of self assessment as provided in the Income-tax Act, 1961.(g)Every application for grant or renewal of mining lease shall be accompanied by an affidavit showing-Particulars of area Mineral-wise in the State which the applicant or any person jointly with him,-(i)already holds under a mining lease;(ii)has applied for but has not been granted a mining lease; and(iii)being applied for simultaneously.]
