Section 52(1) in Bihar Minor Mineral Concession Rules, 1972
(1)(i)For the purpose of grant of quarrying lease by auction in respect of the mineral notified under Rule 9A, the Collector shall notify the following particulars of the area, namely:-(a)Toposheet No. extent of the area and boundaries.(b)Name of village, Circle, Plot No. Khata No. etc.(c)The period of quarrying lease.Provided that the period of quarrying lease shall not be less than five years and extent of the quarrying lease area shall not be more than 2 (two) acres.(ii)Date of auction shall be notified before period of one month from the date of auction.
