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State of Bihar - Section

Section 83 in Bihar Minor Mineral Rules, 2017

83. Penalty for non-Payment of Royalty, Duty or Fee.

- If any person fails to pay any royalty duty or fee, which under these rules he is liable to pay, he shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to five years and also with fine which shall not be less than one lakh rupees but which may extend to ten lakh rupees.