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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(4) in The Karnataka Minor Mineral Concession Rules, 1994

(4)The empowered officer may, after giving the dealer/lessee/ licensee an opportunity of being heard and holding such further enquiry as he may consider fit, realise from him, the cost of the mineral for the possession or utilisation of mineral not accounted for.