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State of Bihar - Section

Section 71 in Bihar Minor Mineral Rules, 2017

71. Electronic Filing of Returns, Payment by Challan or Statement.

- The Mines Commissioner may require by notification any class of Settlee/Licensee/ to file returns, payment challan or statements electronically. In case such a notification is issued, the class of lessee/Settlee/Licensee/ specified therein has to compulsorily file their returns, payment challan or statements electronically on the specially designed site or portal of the Department.