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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1)(i) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

(i)The period of stone stockist licence for the use of crusher shall not be more than 20 years with following condition.
(i)The auction bid/tender amount shall be deposited in yearly basis in equal installments within seven years. Each equal installment shall be deposited before 31st December.
(ii)After payment of installment of auction bid/tender amount or agreed amount up to seven years, renewal of stone stockist licence for the use of crusher shall be made on the deposit of Rs. 5000/- every year up to thirteen years.
(iii)The State Government shall issue a guideline from time to time in this regard.