Section 37 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
37.
(1)Grant of Mineral Disposal Permit for mineral encountered in the process of construction of Building /Structure/Development Projects. - Notwithstanding anything contained in these rules, where any mineral is encountered in the process of construction of any building or a development project and has to be extracted in the process of execution of such project the Collector on a report from concerned mining officer may grant a permit for removal and use of any such minor mineral from any specified land not already leased/settled to anybody for mining. The said permission may be granted on payment of the applicable royalty and other charges to the Government in advance for the specified quantity and period not exceeding three months.(2)Grant of Mineral Disposal Permits for minerals excavated in the process of maintenance of Canal and Drainage System by the Department of Irrigation. - Notwithstanding anything contained in these rules where any silt or sand or ordinary earth or any other minor mineral is extracted in the process of maintenance and upkeep of a canal or drainage system or clearance of drains, the Collector on a report from concerned mining officer may grant a permit for removal and use of any such minor mineral. The Executive Engineer concerned shall submit an application before the concerned mining office for issue of permit for disposal of the said mineral. The said permission may be granted on payment of the applicable royalty and other charges to the Government in advance for the specified quantity and period not exceeding three months.(3)Permits for specific emergency situations. - Notwithstanding anything contained in these rules the Collector may grant permit for extraction of minor minerals from such area which has not been granted on mineral concession to such government department or any other government agency or any individual requiring mineral for execution of works relating to emergent flood protection works or any other natural calamity or other pressing circumstances for safety of human and cattle life under emergency conditions. The said permission may be granted on payment of the applicable royalty and other charges to the Government in advance for the specified quantity.All application under Rule 37(1), (2) & (3) shall be in Form"E" and the permits shall be granted in Form "F".Chapter- VIII Regulation and Revenue Collection From Brick Kiln
