80. Penalty for misconduct by Settlee, Licensees, etc.
- Whoever being a stake holder or a holder of a mining lease or retail license or movement permit granted or issued under these rules or being in the employment of such holder and acting on his behalf, -(a)Fails to produce such Agreement or license or movement permit on demand by any Mining Officer, Police Officer or any other officer duly empowered to make such demand; or(b)Willfully does or omits to do anything in contravention of the conditions of the mining lease or retail license or movement permit not otherwise provided in these rules; or(c)Fails to cooperate during the inspection by any Mining Officer of his premises; or(d)willfully disobeys the lawful order passed by any Mining Officer or the Collector; or(e)Fails to submit returns. shall, be punished -(i)In the case of an offence falling under clause (a), with fine which shall not be less than fifty thousand rupees but which may extend to five lakh rupees.(ii)In the case of an offence falling under clause (b) (c) (d) & (e), with an imprisonment for a term which shall not be less than two years but may extend to five years and with fine which shall not be less than one lakh rupees but which may extend to ten lakh rupees.
