Section 43 in Bihar Minor Mineral Concession Rules, 1972
43. How the fees and deposit to be made.
- Any amount payable under these Rules shall be paid into Treasury by means of a Challan under the head "XXXII-C-Miscellaneous Social and Development Organisation- Miscellaneous-(i) Fees for grant and renewal of Mineral Concession (ii)-Rent and royalties from Mining lessees and licensees".
