Section 14 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
14. Maximum and Minimum area for a Mining lease/ Settlement.
(a)No person shall acquire in the State in respect of any minor mineral one or more mineral concessions covering a total area of more than 200 (Two hundred) hectares. Provided that in case of settlement of sand this limit shall be applicable only for rivers mentioned in clause 5(i) of Bihar Sand Mining Policy, 2019.(b)The minimum area for grant of a mineral concession shall be 5 (five) hectares.
