Section 35 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
35. Disposal of application for quarrying permit.
(1)An application for the grant of quarrying permit shall be disposed of by the Mining Officer within 30 days from the date of its receipt.(2)If any application is not disposed of within the period specified in sub-rule (1), it shall be deemed to have been rejected.
