Section 84(2) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(2)Every direction issued under sub-rule (1) shall be complied by the owner, agent or manager of the mining lease/ settlement as the case may be, who in case of any difficulty in giving effect to any such direction, may apply for modification or rescinding of such direction and the officer so authorized by the Department in this regard, may either modify or rescind the direction or confirm the same.
