Section 36(2) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(2)Any quarrying permit granted under rule 33(1) may contain such other conditions as deem necessary in regard to the following matters, namely: -(a)Time limit, mode and place of payment of rents and royalties;(b)Compensation for damage to the land covered by permit;(c)Felling of trees in consultation with Divisional Forest Officer in case of forest areas and in consultation with the Additional Collector in other areas;(d)Restriction on surface operation in any area prohibited by any authority;(e)Reporting of accidents;(f)Indemnity to Government against claims of third parties;(g)Period within which the minor mineral shall be extracted and removed and delivery of possession over lands on the expiry of such period or on the removal of the quantity of the minor mineral for which the permit is valid;(h)Forfeiture of property left after cancellation of the permit; and(i)Disposal of minerals in stock at site after expiry of the permit.
