Section 23(2) in Bihar Minor Mineral Concession Rules, 1972
(2)Without prejudice to the provisions of sub-rule (1), the lessee may subject to the condition specified in Rule 6, transfer his lease or any right, title or interests therein, to any person on payment of a fee of [Rs. 100] [Substituted by S. O. 1133 dated 19.8.1978.] [and production of royalty clearance certificate by lessee and transferee] [Inserted by S.O. 305 dated 26.3.1985.]:Provided that the lessee shall make available to transferee the original or certified copies of all plants of abandoned workings in the area and in a belt 3[60 metres] wide surrounding it.
