Section 52 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
52. Single Bank Account.
(1)All Mineral Concession Holder shall necessarily operate only a single bank account for all their operations connected with the said lease or the license.(2)The Mineral Concession Holder must necessarily give the information of the said bank account to the Collector, the Mining Officer of the district, Director Mines and the Mines Commissioner.(3)Any person who acts in violation of this provision shall be liable for prosecution.
