Section 23B in Bihar Minor Mineral Concession Rules, 1972
23B. [ [Inserted by S.O. 29 dated 24.3.2001.]
(1)The lessee shall not assign, sub-let, mortgage or in any other manner transfer the quarrying lease or any right, title or interest vested therein unless prior order of State Government has been obtained, to any other person.(2)Every lessee seeking prior order under sub-rule (1) shall make an application to the Competent Officer which shall be accompanied by a letter of consent of the owner or occupant of the land to the effect that he has no objection for quarrying minor minerals by the transferee.]
