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State of Bihar - Section

Section 137 in Bihar Minor Mineral Rules, 2017

137. Monitoring of the amount payable to the Foundation.

- Every lessee/Mineral Concession holder shall remit the amount payable to the Foundation into the credit of such bank account as the Government may specify. Every Officer who is authorized to collect royalty shall maintain a register of the amount payable and paid by each lessee/ Mineral Concession holder and furnish the monthly consolidated statement thereof to the Chairperson of the foundation at the end of every month.