Section 25(2) in Bihar Minor Mineral Concession Rules, 1972
(2)The date of the commencement of the period for which a mining lease is granted shall be the date on which the mining lease deed is executed under sub-rule (1) [in case mining lease is granted under Rule 9 (1)] [Inserted by S.O. 305 dated 26.3.1985.] and the lessee shall be liable to pay rent/royalty from the date of the execution of the mining lease.
