(1)All Settlee/Licensee shall necessarily operate only a single bank account for all their operations connected with the said lease or the Retail license or the movement permit.(2)The Settlee/licensee must necessarily give the information of the said bank account to the Collector, the Mining Officer of the district, Director Mines and the Mines Commissioner.(3)Any person who acts in violation of this provision shall be prosecuted under Rule 80.
