In exercise of the powers conferred by
section 15 of Mines & Minerals (Development and Regulation) Act, 1957 the
Governor of Bihar is hereby pleased to make the following rules to amend the
Bihar Minerals (Concession, Prevention Of Illegal Mining, Transportation &
Storage) Rules, 2019. (1)
These Rules may be called Bihar Minerals
(Concession, Prevention of Illegal Mining, Transportation & Storage)
(Amendment) Rules, 2020. (2)
It shall extend to the whole of the State of
Bihar. (3)
It shall come into force at once. Sub-rule (3) of Rule-38 of
Chapter-VIII of said Rules, 2019 shall be substituted by the following. "38
(3) 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 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 limit of his/her
jurisdiction. Provided that the quarrying for the
purpose of brick kiln shall be deemed as non-mining activity for the purpose of
environmental clearance and shall not require Environmental Clearance if the
depth of quarry is not more than one and half meters from the adjoining ground
level.''BIHAR
MINERALS (CONCESSION, PREVENTION OF ILLEGAL MINING, TRANSPORTATION &
STORAGE) (AMENDMENT) RULES, 2020
PREAMBLE