Section 39 in Bihar Minor Mineral Concession Rules, 1972
39. Penalty for filing wrong returns or maintaining-incorrect accounts or for failure to issue challan.
(1)If any lessee or permit-holder files wrong returns or maintains incorrect accounts, [or fails to issue challans] [Inserted by S.O. 867 dated 21.8.1972.] he shall be liable to a penalty of a sum up to [Rs. 2000/-.] [Substituted by S.O. 305 dated 26.3.1985.] and shall also be liable to have his mining lease terminated or quarry permits cancelled:Provided that before final orders are passed by the [Collector or Competent Officer] [Substituted for 'Collector' by S.O. 847 dated 21.8.1985], he shall be given a reasonable opportunity of showing cause against the same.(2)If any lessee or permit holder fails to file the return as specified in Rule 33 (3) within the prescribed period he shall be liable to pay as penalty a sum of [Rs. 20] [Substituted by S.O. 305 dated 26.3.1985.] [subject to maximum of rupees two thousand and five hundred] [Substituted by S.O. 199 dated 2.3.1988.] after expiry of the prescribed date during the period the lessee or permit holder fails to furnish the required return.[ x x x x] [Omitted by S.O. 305 dated 26.3.1985.](3)[ If any lessee/permit-holder fails to display signboard as prescribed in Rule 33 (5) he shall be liable to penalty of a sum of Rs. 1000/-.] [Substituted by S.O. 305 dated 26.3.1985.]
