Section 30 in Bihar Minor Mineral Concession Rules, 1972
30. Grant of quarrying permits in Reserved and Protected Forest areas.
(1)In Reserved Forest areas where the actual mining operation involved is merely removal from the surface or from a depth not exceeding, [1.5 meters and to a limit of 250 cubic metres] [Substituted for '5 feet and to a limit of 10,000 cubic feet' by S.O. 867 dated 21.8.1978.] quarrying permit in Form 'E' shall be granted by Divisional Forest Officer of area concerned. While granting the quarrying permit, the Divisional Forest Officer of the area concerned will ensure that the quarrying permit is not taken out by intending applicant with a view to obviating the necessity of obtaining a mining lease. In order to ensure this, the Divisional Forest Officer shall not grant quarrying permit more than once to the same person from the same area during any one calendar year without prior permission of Government. For this purpose besides occasional inspection of the concerned areas, the Divisional Forest Officer will act as an officer of Mines Department of the State Government and will obtain from and comply with the instructions of the said Department through the Chief Conservator of Forest or the Collector of the District.(2)An application in Form T for the grant of quarrying permit within Reserved or Protected Forest areas shall be accompanied by a fee [Rs.200.] [Substituted for Rs. 20/- by S.O. 52 dated 5.1.1976 effective from 1.1.1975.](3)The applicant shall also file an up-to-date clearance certificate in respect of mining dues.(3a)[ Every application for quarrying permit in Reserved and Protected Forest areas shall be accompanied by a certificate of approval in Form 'K' or if the certificate of approval has expired a copy of the application made to the Competent Authority, for its renewal.] [Inserted by S.O. 52 dated 5.1.1976.](4)The terms and conditions shall be the same as indicated in Rule 29 of these Rules but subject always to the condition indicated in sub-rule (1).(3)[ Every application for the extension of the period of the permit shall be accompanied by a fee Rs. 200.] [Inserted by S.O. 52 dated 5.1.1976.]
