Section 37(3) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(3)Permits for specific emergency situations. - Notwithstanding anything contained in these rules the Collector may grant permit for extraction of minor minerals from such area which has not been granted on mineral concession to such government department or any other government agency or any individual requiring mineral for execution of works relating to emergent flood protection works or any other natural calamity or other pressing circumstances for safety of human and cattle life under emergency conditions. The said permission may be granted on payment of the applicable royalty and other charges to the Government in advance for the specified quantity.All application under Rule 37(1), (2) & (3) shall be in Form"E" and the permits shall be granted in Form "F".Chapter- VIII Regulation and Revenue Collection From Brick Kiln
