Section 22A(4) in Bihar Minor Mineral Concession Rules, 1972
(4)The existing quarrying leases shall not be renewed but it would be allowed to subsist for the remaining period for which they have already been granted on the same terms and condition:Provided that at the end of the period for which they had been granted the area settled for quarrying will be governed by Rule 52.Explanation I. - The relevant Rules of Bihar Mineral Concession Rules 1972 shall "Mutatis Mutandis" apply to quarry lease granted under Rule 52.Explanation II. - Existing leases shall not be renewed nor fresh lease permits shall be granted.]
