Section 7(2) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(2)Every application for stockist licence of major minerals shall be accompanied with following particulars:-(a)Every application for stockist licence shall be accompanied with a fee of Rs. 500/-.(b)Every such licence shall be valid for one calendar year.(c)Every such licence may be renewed on application which shall be accompanied by a fee of Rs. 100/-.(d)Every such licence holder shall maintain proper accounts of purchase and sale of all such minerals in a register in Form "D" which shall be produced before the Competent Officer or any other officer authorised by the State Government for inspection.
