Section 28A in Bihar Minor Mineral Concession Rules, 1972
28A. [ Disposal of application for quarrying permit. [Inserted by S. O. 52. dated 5.1.1976 effective from 1.1.1975.]
- An application for the grant of quarrying permit shall be disposed of by the Competent Officer within 30 days from the date of its receipt.](2)If any application is not disposed of within the period specified in sub-rule (1), it shall be deemed to have been rejected [x x x] [Omitted by S. O. 305 dated 26.3.1985.] and disposed of after the said period of 30 days but not exceeding 60 days from the date of the receipt of the application.[x x x] [Proviso omitted by S. O. 305 dated 26.3.1985.]
