Section 28 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
28. Execution of lease.
(1)Where a mineral concession is granted under the rules the formal lease deed shall be executed by the Collector in Form "B" within 180 days of the order sanctioning the lease and if the person to whom such mineral concession has been granted fails to submit the required documents for execution within the aforesaid period the order sanctioning the lease shall be deemed to have been revoked, and in that event the application fee and the security deposit shall be forfeited.Provided that no lease shall be executed unless the person to whom such lease has been granted submits the mining plan and environment clearances as required under these rules.Provided further that where the Collector is satisfied that the person to whom such lease has been granted is not responsible for the delay in execution of the formal lease, he may permit the execution of the formal lease even after the expiry of the aforesaid period of 180 days.(2)The date of the commencement of the period for which a mineral concession is granted shall be the date on which the mining lease deed is executed under sub-rule (1) and the lessee shall be liable to pay rent/royalty from the date of the execution of the mining lease.(3)The lease dead has to be duly registered by paying proper stamp duty and registration fees.(4)No claim for extension of lease period shall be entertained for any delay.Chapter - V Settlement of Sand
