Section 23 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
23.
All such minerals notified by the Central Government vide notification no. SO 423(E) dated 10.02.2015 and contained in Schedule-IIIA shall be settled through public auction-cum-tender through e-bidding mode or as decided by the State Government in this regard from time to time.
