Section 32A in Bihar Minor Mineral Concession Rules, 1972
32A. [ Availability of the areas for re-grant to be signified by an entry in register for mining lease. [Inserted by S.O. 1133 dated 19.8.1978.]
- No area which was previously held under a mining lease or in respect of which an order had been made for the grant thereof but the applicant has died before the execution of a lease or in respect of which the order granting lease has been revoked under sub-rule (1) of Rule 25, shall be available for re-grant unless an entry to the effect has been made in the register referred to in Rule 17. The date from which the area shall be available for re-grant shall be notified in the District Gazette at least 60 days in advance [specifying a date not earlier than 30 days from the date of such notification in the Gazette from which areas shall be available for re-grant.]
