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State of Bihar - Section

Section 59 in Bihar Minor Mineral Rules, 2017

59. Power of the State Government to withdraw or not to renew all or any license.

(1)The State Government may at any time decide either to withdraw or not to renew all or any of Mining Lease or Retail license or any other license issued to any Settlee/licensee in the entire State of Bihar or any part thereof.
(2)For any action taken under sub-section (1), nothing shall be paid in consequence thereof, except any retail license fee or deposit paid in advance after deducting any amount recoverable by the Government.