Section 35 in Bihar Coal Mining Area Development Authority Rules, 1988
35. Procedure for claiming Compensation.
- Any person aggrieved by the order of refusal of permission shall have to file an appeal within a period of 30 days after depositing into the Account of the Authority in the bank by means of challan two per cent of the value of compensation claimed by him subject to minimum of Rs. 50. This amount is not to be refunded in any case. The person may send the notice by the Registered post within a period of 30 days of the order. He should state clearly the amount of compensation he claims with full justification. In case the assessment of compensation by the Authority on the application of such person is not acceptable to him the Authority may either accept his objection or shall refer the matter to the Court for adjudication within a period of 60 days from the date of receipt of the refusal to accept the compensation by the person concerned.
