Section 8 in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017
8. Suspension/Termination/De-Activation of Registration.
- (i) If a Dealer is found non-operative for a period of two years, the dealer registration will be de-activated automatically.(ii)Such de-activated Dealers' registration may be re-activated by filling an application in prescribed form along with a fee of Rs. 5000 or as notified time to time by Department, online through JIMMS Portal.(iii)The District Mining Officer/Any such officer authorized by the Competent Authority may at any time suspend the registration for breach of any of the terms and conditions of the Registration. The registration may be cancelled for breach of any of the terms and conditions of registration after giving an opportunity of being heard.
