Section 46A in Bihar Minor Mineral Concession Rules, 1972
46A. [ [Inserted by S.O. 305 dated 26.3.1985.]
- The Commissioner, may at any time but before the expiry of six years from the date of the order either on his own motion or on an application filed before him, call for and examine the record of any proceeding in which any order has been passed by any Competent Officer appointed under Rule (2) (iii) or a Deputy Director of Mines, appointed under Rule (2) (vi), for the purpose of satisfying as to the legality or propriety of such order and may after examining the records and making or causing to be made such enquiry as he may deem to be necessary, pass any order which he thinks proper.The Commissioner may, delegate this power to any subordinate officer whom he thinks fit:Provided that no order under this Rule shall be passed without giving the applicant as also the authority whose order is sought to be revised or their representative, a reasonable opportunity of being heard:Provided further that where an application is filed seeking revision of any order, such an application shall be entertained only if it is made within ninety days of the date of communication of the order sought to be revised.The application should be accompanied by a treasury receipt showing that a fee of Rs. 50/- has been paid into the Govt. Treasury or any branch of the State Bank of India doing treasury business to the credit of the State Govt, under the head of Account "XXXII-C Miscellaneous-Social and Development Organisation-Miscellaneous (i) Fees for grant and renewal of mineral concession (ii) Rent and Royalties from mining leases and licences.]
