Section 22A in Bihar Minor Mineral Concession Rules, 1972
22A. [ [Inserted by S.O. 29 dated 24.3.2001.]
(1)[x x x](2)[x x x] [Rule 22A(1) (2) and (3) deleted vide Section 3 of Amendment Rules, 2008.](3)[x x x] [Rule 22A(1) (2) and (3) deleted vide Section 3 of Amendment Rules, 2008.](4)The existing quarrying leases shall not be renewed but it would be allowed to subsist for the remaining period for which they have already been granted on the same terms and condition:Provided that at the end of the period for which they had been granted the area settled for quarrying will be governed by Rule 52.Explanation I. - The relevant Rules of Bihar Mineral Concession Rules 1972 shall "Mutatis Mutandis" apply to quarry lease granted under Rule 52.Explanation II. - Existing leases shall not be renewed nor fresh lease permits shall be granted.]
