Section 34 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
34. Application for quarrying permit.
(1)An application for quarrying permit shall be submitted to the Mining Officer in Form 'C'.(2)Every application for quarrying permit shall be accompanied by a fee of [Rs.5,000/-]. (for Bangla Brick kiln the fee for quarrying permit shall be Rs. 500/- only).(3)Every application for quarrying permit shall be accompanied by a valid and up-to-date clearance certificate of payment of mining dues, if any. Every application of a quarrying permit shall, if the lands from which the minor mineral is to be extracted are raiyati lands, be accompanied by a written consent letter from the occupant of such lands to the effect that he has no objection to the extraction of the mineral by the applicant.(4)The application fee and royalty shall not be refunded if the raiyat subsequently refuses permission to the permit holder to work in the raiyati area.(5)Every application for the extension of the period of the permit shall be accompanied by a fee Rs. 1000.(6)The area applied for grant of quarrying permit shall be in a compact block covering not more than 5 hectares.
