Section 11 in Bihar Minor Mineral Concession Rules, 1972
11. Disposal of application for mining lease.
(1)An application for the grant of mining lease shall be disposed of within [120] [90 days have been replaced by 120 days vide by S. O. 305 dated 26.3.1985.] days from the date of its receipt.(2)If any application is not disposed of within the period specified in sub-rule (1) it shall be deemed to have been refused.[x x x x] [Proviso omitted by S. O. 305 dated 26.3.1985.](3)[ In case an applicant does not hold mining lease in certain districts of the State, he shall, with an application for the grant or renewal of the lease, file an affidavit to that effect.] [Inserted by S. O. 305 dated 26.3.1985.]
