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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Bihar - Subsection

Section 41(6) in Bihar Minor Mineral Rules, 2017

(6)The Collector, as Licensing Authority, before issuing the mining lease to the successful bidder, shall see that the Successful bidder -
(a)has deposited the required security deposit.
(b)has deposited a bank guarantee for the bidding period in the format suggested by the Department.
(c)has deposited the Mining Plan.
(d)See that the successful bidder has deposited the required stamp duty & such other fee.