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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(2) in Bihar Minor Mineral Rules, 2017

(2)Such Seigniorage Fee shall be at a flat rate of two percent and shall be deducted by the Department from their supplier and contractor and deposited with the Mining Officer of the district.Provided that the State Government may increase or decrease the Seigniorage Fee from time to time.