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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Bihar - Subsection

Section 61(1) in Bihar Minor Mineral Rules, 2017

(1)Notwithstanding anything mentioned above, in case of any natural disaster or acute shortage or such other emergencies or in order to maintain a buffer stock, the Collector may require a Settlee/licensee to produce or excavate a specified output of the minor mineral and deliver it to such a place at such rate as he deems fit.