Section 23(3) in Bihar Minor Mineral Concession Rules, 1972
(3)The Collector may, by an order in writing determine any lease at any time if the lessee has, in the opinion of the Collector committed a breach of any of the provisions of sub-rule (1) or has transferred any lease or any right, title or interest therein otherwise than in accordance with sub-rule (2) :Provided that 'no such order shall be made without giving the lessee a reasonable opportunity of being heard.
