Section 20 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
20. Mining in the Forest Areas.
(1)The minor minerals lying inside any forest area may be settled by the Collector with the condition that the prospective Settlee brings the due permission from the Forest Department under the Forest Conservation Act,1980.(2)The formal mining lease deed shall be executed only after the required clearance from the Forest Department is received.
