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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(1) in Bihar Minor Mineral Rules, 2017

(1)While fixing the prescribed rates for existing Settlees/licensees, the Department may seek report from the Mining Officer of the District and after considering the cost of production, handling charges, transport cost and any other cost, fix the proposed prescribed rate.