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State of Bihar - Section

Section 32 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

32. Corporation to buy minerals at prescribed rates.

- The Department may direct all Mineral Concession Holder to sale some proportion of their produce which should not exceed 50 % of their total produce to the corporation at pit head cost.Chapter - VII Procedure For Grant of Quarrying Permit