Section 8(a) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
(a)Whoever contravenes the provisions of sub-rule (4), (5a) and (5c) of Rule-6 shall be punished by the Competent Court with imprisonment for a term which may extend to two years or with fine which may extend to ten thousand along with price of the mineral and royalty with other taxes.
