Section 49(1) in Bihar Minor Mineral Concession Rules, 1972
(1)Every person who carried business of minor minerals beyond any lease hold area shall obtain a licence from the [Competent Officer in Form 'L]" which shall be displayed at a conspicuous place of business] and shall maintain proper accounts of purchase and sale of all such minerals in a register in Form 'G' which shall be produced before the Commissioner, Director of Mines and Additional Director of Mines or Deputy Director of Mines or Competent Officer or any other Officers authorised by the Government, for inspection. [Every application for obtaining licence in Form "L"] [Inserted by S.O. 1063 dated 16.10.1989.] shall be accompanied with a fee of [Rs. 500 (Five Thousand Rupees)] [Substituted by S.O. 29 dated 24.3.2001.](a)[ Every such licence shall be valid for one calender year; [Inserted by S.O. 305 dated 26.3.1985.](b)Every such licence may, be renewed on application which shall be accompanied by a fee of [Rs. 1000 (One thousand Rupees)]
