66. Mining Revenue to be paid irrespective of pendency of any Writ Petition, Suit, etc.
- Notwithstanding that a Writ Petition has been preferred or a suit or other Proceeding has been instituted in any court or any appeal has been filed before any Tribunal or the Mines Commissioner or a Revision has been filed before the State Government, any sum due to the State Government under the Act or these rules as a result of demand or order made or passed by any Officer or Authority empowered in this behalf by or under the Act or these rules, shall be payable in accordance with such demand or order unless and until such payment has been stayed by the Competent Authority or the Court.
