Section 80(2) in Bihar Coal Mining Area Development Authority Rules, 1988
(2)The meter will be supplied by the Authority for which the applicant will have to deposit the security in cash as determined by the Authority. The applicant will thereafter have to pay the quarterly rental of the meter to the Authority at the prescribed rate. This security deposit will stand forfeited in case the meter chamber or the meter is found to have been tampered with or otherwise damaged in any way or stolen.
