Section 19 in Bihar Minor Mineral Concession Rules, 1972
19. Refund of application fee.
(1)Where an application for the grant or renewal of a mining lease is refused or is deemed to have been refused, the fee paid by the applicant shall be refunded to him.(2)Where the whole or any part of the amount deposited under Rule 13 has not been expended for the purposes specified in that Rule, it shall be refunded to the applicant.(3)The boundaries of the areas covered by a mining lease shall run vertically downwards below the surface towards the centre of the earth.
