Section 9(9) in Bihar Minor Mineral Concession Rules, 1972
(9)[ When an application for a mining lease is not accompanied by the papers specified in sub-rules (2), (3), (4) and [6, 7, & 8] [Sub-rule 3 re-numbered as (9) and inserted by S. O. 1063 dated 16.10.1989.] it shall be rejected straightway by the Competent Officer within a period of 15 days from the date of its receipt.]
