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State of Bihar - Section

Section 103 in Bihar Minor Mineral Rules, 2017

103. Power to investigate.

(1)Any Mining Officer or Police Officer not below the rank of Assistant Sub Inspector may investigate any offence punishable under this Act.
(2)The Investigating Officer, for the purposes of these rules, shall exercise the powers of the Code of Civil Procedure 1908(No. 5 of 1908) in respect of matters enforcing the attendance of any person, examining him on oath or affirmation and compelling production of documents.