Section 38(3) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(3)Grant of Quarrying permit for Brick Earth. - On an application made to the Mining Officer by an applicant and on submission of the required documents as prescribed in Rule 34 of these rules along with the required Environmental Clearance from competent authority as notified by MoEF & CC, a No Objection Certificate and Emission Consent order from the Bihar State Pollution Control Board and the consolidated amount of royalty as per Schedule III 'B' of the rules, He/She shall grant a quarrying permit in form 'D' for extraction and removal of brick earth in respect of any brick kiln for a particular brick season from any specified land within the limits of his jurisdiction.
