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State of Bihar - Section

Section 68 in Bihar Minor Mineral Rules, 2017

68. Royalty from Minor Minerals.

(1)All minor minerals shall be subject to a royalty to be paid by the user at a rate decided by the State Government and as revised from time to time.
(2)All the royalty may also be collected by the Corporation and deposited with the State Government every month.
(3)The Department may lay down such other guidelines as may be required for mechanism for collection of Royalty.