Section 40(8) in Bihar Minor Mineral Concession Rules, 1972
(8)[Whoever removes minor mineral without valid lease/permit or on whose behalf such removal is made otherwise than in accordance with these Rules he be an agent, Manager, contractor or a sub-lessee, shall be presumed to be a party to the illegal removal of the minor mineral and shall be liable to pay [the price thereof and the Government may also recover from such person rent, royalty or taxes as the case may be, for the period during which the land was occupied by such person without any lawful authority] [Inserted by S. 0.1133 dated 19.8.1978 and Omitted by S.O. 262 dated, 5.3.1983 and again Inserted by S.O. 305 dated 26.3.1985.] without prejudice to other action being taken against him under these Rules or any other law for the time being in Force.]
