Section 12(5) in Bihar Minor Mineral Concession Rules, 1972
(5)In the case of application for mining lease filed prior to the commencement of these Rules and pending after such commencement priority will remain unaltered provided the applicant complies with the requirement of these Rules within 30 days from the date of the receipt of a requisition on this behalf by the [Competent Officer] [Substituted for 'Collector' by S.O. 867 dated 21.8.1972.],
