Section 12(1) in Bihar Minor Mineral Concession Rules, 1972
(1)In granting the mining lease, the Collector shall give preference to Government Departments, Public Sector Undertakings of the State or Central Governments, Local body, [and Co-operative Society] [Inserted by S.O. 1063 dated 16.10.1989.] where the lease is required for work directly concerned with the Department, undertaking or body, if they fulfil the conditions required for the grant of mining lease.[However, the Collector may give preference to such Co-operative Society all the members/share-holders of which belong to [Scheduled Tribe or Scheduled Caste] [Inserted by S.O. 1063 dated 16.10.1989.] and which has duly been registered under Bihar and Orissa Co-operative Societies Act, 1935.]
