Section 116 in Bihar Coal Mining Area Development Authority Rules, 1988
116. Action in case of default.
- If such return be not furnished within the period prescribed in the proceeding rules or within any time extended by the Managing Director, if the M. D. deems that any return made in pursuance of such notice, is untrue or incorrect, the Managing Director or any other officer authorised by him, shall proceed to ascertain and determine by such ways or means as seem expedient or proper the quantity of Coal and Coke despatched from the mine concerned and for this purpose shall have power to require the production of any register kept by any mine owner. If any such assessee has get any objection to make against the determination of the quantities of despatches of Coal and Coke made by the Managing Director or officer concerned, he may file an objection before him and his decision shall be final.
