Section 47(5) in Bihar Minor Mineral Concession Rules, 1972
(5)[ If the Appellate Authority modifies an order passed by the Competent Officer which has the effect of giving relief in the matter of Rent/Royalties, he shall forthwith forward one certified copy and three true copies of the order to the Mines Commissioner.] [Inserted by S.O. 305 dated 26.3.1985.]
