Section 16 in Bihar Minor Mineral Concession Rules, 1972
16. Register of applications.
- A register of applications for mining leases shall be maintained by each Competent Officer specifying therein the following particulars:(a)Name of the applicant;(b)Address of the applicant(c)Particulars of the challan with which application fee is paid;(d)Particulars of the lands applied for and its area;(e)Mineral or Minerals which the applicant desires to extract;(f)Period for which the lease is required;(g)Action taken on the application and the date of orders.
