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State of Bihar - Section

Section 75 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

75. Function of the District Level Mining Task Force.

- The District Level Mining Task Force shall insure implementation of these rules and shall monitor the excavation, trade and availability of minor minerals in the district. In addition to the above, it shall also
(1)ensure that all the mining activity is carried on as per the condition of the mining lease.
(2)ensure that no illegal mining, illegal transportation, over loading, hoarding and black marketing of minor mineral is carried on.
(3)all the retail business of minor minerals are carried out as per the provision in these rules.
(4)issue direction to any other Department to undertake such action as essential to achieve the objective of the Act and these Rules.
(5)Shall ensure that the mining activity is undertaken as per the environmental safeguard laid down by the Ministry of Environment Forest and Climate Change.Chapter- XVIII Exemptions