Section 38 in Bihar Coal Mining Area Development Authority Rules, 1988
38. Claim of compensation by any person aggrieved by the order of refusal to grant permission.
- Any person filing such a petition before the prescribed authority claiming compensation for complying with the notices served on him shall have to do so within a period of 30 days alongwith 2 per cent of the amount of compensation claimed as fees subject to a minimum of Rs. 50 either deposited into the bank account or into the office of the Authority. Final case decision into the matter shall have to be communicated to him within a period of 15 days from the date of the receipt of the notice. Fees deposited will not be refunded in any case to such person. In case any person preferring to serve a notice on the Government as provided in Section 39, sub-section (5), he shall have to send the same within a period of 30 days addressed to the Commissioner and Secretary Urban Development Department, Government of Bihar with a copy forwarded to the Secretary of the Authority.
