Section 39(1) in Bihar Minor Mineral Concession Rules, 1972
(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.
