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State of Bihar - Section

Section 77 in Bihar Minor Mineral Rules, 2017

77. Presumption as to Commission of offence in certain cases.

(1)In prosecution under any relevant provision of these rules, it shall be presumed, until the contrary is proved, that the accused person has committed the offence punishable under that section in respect of any minor mineral, for the possession or manufacture or excavation or transportation of which he is unable to account satisfactorily.