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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Bihar - Subsection

Section 62(1) in Bihar Minor Mineral Rules, 2017

(1)Any Settlee/licensee or Retail Licensee, at any point of the mining lease period or the Retail license period, as the case may be, may opt to exit the business upon giving three months' notice to the Collector. However, this option is not available to Settlees who have not paid their bidding amount or settlement amount or have violated any condition of lease/license.