Section 26 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
26. Conditions.
(1)(a)Every mining lease shall be in Form 'B' or in a Form as near thereto as circumstances in each case may require.(b)The conditions embodied in Form 'B' shall be deemed to be conditions imposed under this Rule and shall be binding upon the lessee.(2)The mineral concession holder shall erect boundary pillars at regular intervals (not exceeding twenty meters in any case) at the boundary of the lease hold area. The said boundary pillars should be made of reinforced concrete pillars of dimension of minimum one square feet and height of 1.5 meters, 1/3rd of which shall be erected below the ground. The part of the pillar above the ground shall be painted in white and black colour alternately (in zebra style) so as to render it distinctly visible.(3)The Collector may impose such other conditions as he deems necessary in regard to the following namely-(a)The time limit, mode and place of payment of rents and royalties;(b)The mineral concession holder shall pay to the occupier of the surface of the land such compensation as may become payable under these rules.(c)The mineral concession holder shall take such measures for planting in the same area or any other area selected by the Central or state Government not less than twice the number of trees destroyed by reasons of any mining operation or to the extent possible, the restoration of flora and other vegetation destroyed by such operation.(d)The restriction of surface operations in any area prohibited by any authority;(e)The notice by mineral concession holder for surface occupation;(f)The provision of proper weighing machines;(g)The facilities to be given by the mineral concession holder for working other minerals in the lease area or adjacent area;(h)The reporting of accidents;(i)The securing of pits and shafts;(j)The indemnity to Government against claims of third party;(k)The delivery of possession of lands and mines on the surrender, expiration or determination of the lease;(l)The forfeiture of properly left after determination of the lease;(m)The power to take possession of plant, machinery, premises and mines in the event of war or emergency;(n)The lessee shall not pay a wage lesser than the minimum wage prescribed by the Central or State Government from time to time under the Minimum Wages Act, 1948.(4)The Collector, if he is of the opinion that in the interest of mineral development it is necessary so to do, may, in any case with the previous approval of the Government, impose such further conditions as he thinks fit.
