Section 39(2) in Bihar Minor Mineral Concession Rules, 1972
(2)If any lessee or permit holder fails to file the return as specified in Rule 33 (3) within the prescribed period he shall be liable to pay as penalty a sum of [Rs. 20] [Substituted by S.O. 305 dated 26.3.1985.] [subject to maximum of rupees two thousand and five hundred] [Substituted by S.O. 199 dated 2.3.1988.] after expiry of the prescribed date during the period the lessee or permit holder fails to furnish the required return.[ x x x x] [Omitted by S.O. 305 dated 26.3.1985.]
