Section 11A in Bihar Minor Mineral Concession Rules, 1972
11A. [ [Inserted by S.O. 1133 dated 19.8.1978 and Substituted by S.O.33 dated 14.1.1985.]
Notwithstanding anything contained in these Rules the settlement of sand as minor mineral will be done by public auction by the Collector to the highest bidder on annual basis.][Before the auction, the bidders shall produce royalty clearance certificate required under Rule 9 (4) or an affidavit to the effect that he is/was not a lessee or permit-holder and that he does not owe any mining dues.] [Inserted by S.O. 199 dated 3.3.1988.]Explanation. - Existing leases shall not be renewed nor fresh lease/permits for sand shall be granted:[Provided that in isolated and far flung areas of sand deposits which reasonably and conveniently cannot be settled by auction shall be identified by the Collector and on their being approved as such by the Commissioner the Competent Officer may issue permits for removal of sand from such areas for such period not exceeding one year in respect of any one individual permit holder.Provided further that such isolated and far flung areas can also be settled through public auction as and when so declared by the Commissioner.] [Inserted by S.O. 199 dated 3.3.1988.][Provided further that anything contained herein before in this Rule shall not prevent the Collector from exercising his power u/R 9 in cases covered by Rule 12 (i) hereinafter.] [Inserted by S.O. 1063 dated 16.10.1989.]
