Section 84 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
84. Power to issue directions.
(1)The Department may, in the interest of systematic development of mineral deposits, conservation of minerals, scientific mining, sustainable development and protection of the environment, issue direction to the owner, agent or manager of the mining lease/settlement.(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.
