Section 32B in Bihar Minor Mineral Concession Rules, 1972
32B. [ [Inserted by S.O. 1133 dated 19.8.1978.]
Premature applications-Application for the grant of a mining lease in respect of the area in which-(a)no notification has been issued under Rule 32.A, or(b)if any such notification has been issued the period specified in the notification has not expired:shall be deemed to be premature and shall not be entertained and the fee if any paid in respect of any such application shall be refunded.]
