Section 46(1) in Bihar Minor Mineral Concession Rules, 1972
(1)On receipt of an application for revision under Rule 45 copies thereof [and where proceeding is started by the Commissioner on his own motion] [Substituted by S.O. 861 dated 11.7.1983.], notices thereof shall be sent to the Collector and to all the impleaded parties calling upon them to make such comments as they may like to make within a specified period, and if no comments are received by the Commissioner within that period, it shall be presumed that the party or the Collector, as the case may be, which has omitted to make such comments, has no comments to make and the case may be decided by the Commissioner.
