Section 62 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
62. Compounding of Offence.
- The competent officer may, with the approval of the Collector, compound a case instituted against any person, if instituted at his direction and complaint, on payment of such sum as may be determined payable for offence, to the credit of government.Provided that where a case has been instituted by the Dy. Director of Mines or Additional Director of Mines or Director of Mines or any other officer empowered by the Government may, with approval of the Commissioner, compound a case instituted against any person.
