Section 12 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
12. Restriction on the grant of quarrying permit or mining lease.
(1)No mineral concession shall be granted in respect of any land-(a)to a person who is not an Indian national except with the previous approval of the Government;(b)in respect of land notified by Government as reserved for the use of the Government, local authorities or for any other public or for special purposes except with the previous approval of the Government;(c)in reserved and protected forest area without consulting the Divisional Forest Officer concerned;(d)in respect of any land within a distance of 50 meters from any village, bridge, national highway or reservoir except with the prior approval of the State Government.(e)falling within 'forest' as identified by Environment & Forest Department according to its dictionary meaning except after obtaining clearance under the Forest Conservation Act, 1980;(f)falling within protected areas, such as national parks, sanctuaries, community reserves, eco sensitive zone, notified wetlands and wild life corridors;(g)falling within bio-diversity heritage sites as defined under the provisions of the Biological Diversity Act, 2002 (Central Act No.18 of 2003); and(h)notified by the State Government from time to time as no mining zone.(2)No mining lease and quarry permit shall be granted for any such minor minerals as the State Government may notify in this behalf.Provided that such notification may be for the whole State or any part thereof.
