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State of Bihar - Section

Section 13 in Bihar Minor Mineral Rules, 2017

13. Restriction of Mining of Minor Minerals.

- No person shall excavate, produce, manufacture, distribute, transport, collect, store, possess, purchase, sell any minor mineral except under a valid mining lease or a license or movement permit, as the case may be;Provided that the State Government may, by notification, allow any State Owned Company to undertake such activities as it may specify.