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State of Bihar - Section

Section 19 in Bihar Minor Mineral Rules, 2017

19. Mining Plan.

- The Mining plan shall be prepared for each mining plot or mining cluster. Each Settlee/Licensee shall have to submit a Mining Plan, to the Collector before commencing the mining operation. Such mining plan shall be prepared by any Recognized Qualified Person. The Department shall lay down detailed procedures for preparation of approval of a Mining plan.