Section 8 in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003
8. Penalties.
(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.(b)Any mineral along with carrier seized under sub-rule (4), (5a) and (5c) of Rule 6 shall be liable to be confiscated by an order of the court competent to take cognizance of the offence under sub-rule (5a) of this Rule 6 and shall be disposed of in accordance with the directions of such court.(c)The Competent Officer or any other authorised officer shall have power to seize the mineral along with tools, if any, who contravenes the provisions of sub Rule (1) and (2) of Rule 7.(d)Whoever contravenes the provisions of sub-rule (1) and (2) of Rule 7 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 or shall be liable to be confiscated by an order of the Court competent to take cognizance of the offence under sub rule (3) of this Rule 7 and shall be disposed of in accordance with the directions of such Court.(e)Notwithstanding anything contained in the Code of Criminal Procedure 1973, an offence under sub-rule (4), (5a) and (5c) of Rule 6 and Rule 7 shall be cognizable.
