Section 9(8) in Bihar Minor Mineral Concession Rules, 1972
(8)Every application shall be accompanied by a statement in writing that the applicant, has, where the land is not owned by him, obtained surface right over the are or has obtained the consent of the owners for starting prospecting operation; provided that no such statement shall be necessary where the land is owned by the Government.] [Inserted by S. O. 1063 dated 16.10.1989.][Provided that consent of the raiyats/owners of the land for starting prospecting/ mining operations in the area or part thereof shall be furnished after execution of the lease deed but before entry into said area:Provided further that no consent shall be required in the case of renewal where consent has already been obtained during the lease.] [Inserted by S.O. 5572 dated 18.10.95.]
