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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(2) in Bihar Minor Mineral Concession Rules, 1972

(2)Every lease or permit holder shall maintain Register in Form 'G' in which day to day transaction shall be entered. 1[He shall also have to display a signboard exhibiting following information (i) Name of kiln-owner, (ii) mauza and plot no. of the land on which kiln, is situated (iii) volume of Brick earth excavated so far (iv) date of starting brick-laying (v) date of firing the kiln (vi) no. of rounds already completed by kiln (vii) stock of bricks on site on the day.]