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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(c) in Bihar Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2003

(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.