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State of Jharkhand - Section

Section 106 in Bihar Coal Mining Area Development Authority Rules, 1988

106. Delayed payment surcharge.

- If the quarterly tax is not fully paid within the next quarter a delayed payment surcharge will be added to the amount of the tax due at a rate determined by the Managing Director, i.e., 5 per cent of the demand or a minimum of Rs.10 whichever is greater.