Section 44 in Bihar Coal Mining Area Development Authority Rules, 1988
44. Charges for appeals against assessment.
- Any person being dis-satisfied with the order of assessment of development charge and tonnage case may file an appeal before the prescribed authority within one month from the date of order on payment of Rs.100 in case of tonnage cases and Rs.50 in case of development charge and after having half of the impugned assessed dues are deposited, either into the account of the Authority or into the office of the Authority and the challan thereof enclose with the appeal without which the appeal petition will not be entertained. The decision of the prescribed authority will be final. Fees filed for the appeal will not be refunded in any case.
