Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 142 in Bihar Minor Mineral Rules, 2017

142. Restriction on General Ban on Mining.

- No Authority or Agency or institution or any Competent Person shall issue a general blanket ban of mining of minor minerals without consulting the State Government. If it comes to the knowledge of the State Government that such a ban has been imposed, it shall be competent to overrule the said ban in public interest.