Section 10(d) in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017
(d)The analysis result of Government Laboratory would be final, provided that in case of dispute the Director may, if he is satisfied with the genuineness of the dispute on written reference by the mining lessee, send the respective umpire sample for analysis to another Government approved Laboratory and the report so given by the Laboratory shall be final.
