Section 29(1) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(1)Every settlee of sand as minor mineral shall deposit the amount equivalent to 10 (ten) percent of auctioned / tendered amount as security for due observance of the terms and conditions of settlement which shall be refunded after the expiry of the period of settlement / adjusted with the last installment of the settlement by the Mining Officer (as defined in the rules).
