Section 7(d) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(d)shall monitor the activities of the Mineral Concession holder and if he is prima facie satisfied that any Mineral Concession holder has violated all or any of the condition of the lease/ settlement or is not complying to any lawful direction issued by any authority, he shall direct the Collector to take legal action against the Mineral Concession Holder.
