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State of Bihar - Section

Section 11F in Bihar Minor Mineral Concession Rules, 1972

11F.

Every such settlee shall make payment of the settlement amount after possession in following instalments in the local treasury :-
(i) within 30 days of coming into possession - 30%
(ii) within 120 days of coming into possession - 20%
(iii) within 180 days of coming into possession remaining amount - 50%
Any default in payment of such amount shall at once result in cancellation of the settlement and the Collector shall be free to settle the area denovo in accordance with the Rules 11-A, 11-C and 11-D.]