Section 25 in Bihar Minor Mineral Concession Rules, 1972
25. Execution of lease.
(1)Where a mining lease is granted under Rule 9 (1), [or mining lease renewed under Rule 22] [Inserted by S.O. 305 dated 26.3.1985.] the formal lease shall be executed within 90 days of the order sanctioning the lease and if no such lease is executed within the aforesaid period, the order sanctioning the lease shall be deemed to have been revoked, and in that event the application fee and the security deposit shall be forfeited:Provided that where the Collector is satisfied that the applicant for lease is not responsible for the delay in execution of the formal lease, he may permit the execution of the formal lease even after the expiry of the aforesaid period of 90 days.(2)The date of the commencement of the period for which a mining lease is granted shall be the date on which the mining lease deed is executed under sub-rule (1) [in case mining lease is granted under Rule 9 (1)] [Inserted by S.O. 305 dated 26.3.1985.] and the lessee shall be liable to pay rent/royalty from the date of the execution of the mining lease.(3)[ In the case of renewal of lease the date of commencement of the mining lease shall be the date on which the previous lease is expired and the lessee shall be liable to pay rent/royalty/cess from that date.] [Inserted by S.O. 305 dated 26.3.1985.]
