Section 12 in The Bihar Government Estates (Khas-Mahal) Manual, 1953
12. Mines and Minerals.
- Except in permanently settled estates the presumption throughout India, in the absence of any distinct judicial precedents or proof of established usage, is that the State has a right to minerals. All lease of waste or unoccupied lands in estates, which are the property of Government or in temporarily-settled estates, which are the property of private persons, should be given subject to the reservation of the full right of State in mines and minerals and of right of access and other reasonable conveniences for working them on behalf of Government or the assignees of Government.
