Section 5 in Bihar Minor Mineral Concession Rules, 1972
5. Restriction on the grant of quarrying permit or mining lease.
(1)No quarrying permit or mining lease shall be granted to a person who is not an Indian national except with the previous approval of the Government.(2)No quarrying permit or mining lease shall be granted 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.(3)No mining lease shall be granted in Reserved and Protected Forest area without consulting the Divisional Forest Officer concerned. The Competent Officer shall consult the Divisional Forest Officer before making his own recommendation for the grant of the mining lease:Provided that if any referency by the Competent Officer to the Divisional Forest Officer concerned fails to elicit any reply within 60 days from the date of reference, the concurrence of the Divisional Forest Officer shall be presumed:Provided further that if there be any difference of opinion between the Competent Officer and the Division Forest Officer, the Collector of the District shall decide point or points of difference and his decision thereon shall be final.
