Section 38(6) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(6)Action for non-submission of required clearance from comp competent authority as notified by MoEF & CCIf the brick earth remover / brick kiln owner fails to submit the required Environmental Clearance from the competent authority as notified by MoEF & CC and / or the required Emission Consent Order from the Bihar State Pollution Control Board (BSPCB), the Competent Officer/ Sub Divisional Officer/ Circle Officer shall stop the business and report the matter to competent authority as notified by MoEF & CC/ BSPCB for initiating penal provisions for violation of rules.Chapter- IX Storage of Minor /major Minerals Beyond Lease Hold Area
