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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(4) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(4)Mode of Payment. - The brick kiln owner/brick earth remover shall pay the consolidated amount of royalty per kiln per annum as per Schedule III 'B' of the rules to the State Government for different areas within the date as prescribed for the particular brick season shown in the table below:-
Sl. no. Date of deposition of consolidated amount ofroyalty Amount to be paid
1. By 30th November 95% of consolidated royalty in one installment
2. By 31st December 100% of consolidated royalty in one instalment
3. By 31st January 105% of consolidated royalty in one instalment
4. By 28/29th February 110% of consolidated royalty in one instalment
5. By 31st March 115% of consolidated royalty in one instalment
6. By 30thJune 150% of consolidated royalty in one instalment
7. After 30th June 200% of consolidated royalty in one instalment