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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(3) in Bihar Minor Mineral Rules, 2017

(3)The Collector may also direct the Settlee that such stock, pursuant to the cancellation or suspension of the mining lease or the license, be deposited with the Corporation at such a price as the Corporation may decide. If the Settlee/licensee fails to implement the order of the Collector, the Collector shall cause the minor minerals to be deposited with the Corporation and recover the cost from the said Settlee/licensee.