Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(xviii) in Bihar Coal Mining Area Development Authority Rules, 1988 (xviii)"Royalty" means any sum payable as a charge for unit of quantity upon the produce of a colliery and includes any fixed payment which may be merged in such charges.
