Section 36 in Bihar Coal Mining Area Development Authority Rules, 1988
36. Compensation in case of revocation and modification or permission.
- In case the owner aggrieved by the order claims any compensation, he has to do it within a period of 30 days from the passing of the order alongwith 2 per cent of the amount of compensation claimed by him subject to a minimum of Rs. 50 into the account of the Authority or into the office of the Authority and shall have to enclose a copy of the challan and the appeal in such event shall have to be decided within a period of 60 days. This amount of fees deposited will not be refunded in any case, when the owner does not accept the compensation even if any, determined by the Authority, he has to intimate the same within a period of 30 days when the matter will be referred to the court for adjudication.
