Section 71 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
71. Function of State Level Mining Task Force.
- The State Level Mining Task Force shall insure implementation of these Rules and shall monitor the excavation, trade and availability of minor minerals in the State. In addition to the above, it shall also(1)Provide guidance to the Department for achieving the objective of the Act and these Rules(2)Frame policies and guidelines essential to implement these Rules(3)Issue direction to any other Department to undertake such action as essential to achieve the objective of the Act and these Rules.(4)Shall ensure that the mining activity is undertaken as per the environmental safeguards laid down by the Ministry of Environment Forest and Climate Change.
