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

State of Bihar - Subsection

Section 57(2) in Bihar Minor Mineral Rules, 2017

(2)After hearing the Settlee/licensee, the Collector shall, pass a reasoned order. In the said order, the Collector shall indicate whether the existing stock of the minor minerals and other transport should be confiscated and auctioned or not, and whether or not, the money so received is to be returned to the Settlee.