Section 21(2) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(2)The Department may lay down such other conditions from time to time on the Mineral Concession Holders as it may deem fit in order to enforce the provision of the Act and these rules. These may, inter alia, include such conditions as are peculiar to a particular minor mineral or a particular geographical area.Chapter - IV Procedure For Grant of A Mining Lease Except Sand
