Section 35 in Bihar Minor Mineral Concession Rules, 1972
35. Interpretation of mining lease.
- Every lease shall provide for submission by the lessee of any question of dispute regarding the lease or any other matter or thing, construction of a term or condition in the lease or anything connected with the mining of minor minerals specified in the lease, or the working or non-working of the mine or the quarry, and the amount of royalty or dead rent or its mode of payment to the Competent Officer, for the decision of the Collector, which shall be final and binding on the lessee.
