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State of Bihar - Section

Section 50 in Bihar Minor Mineral Rules, 2017

50. E-Challan.

(1)The movement of all minor minerals, whether by Settlee/Licensee or by the Corporation, shall be monitored through e-Challan system to be developed by the Department.
(2)Whoever refuses to adhere to the system of e-challan shall be prosecuted under the provision of these rules.