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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Jharkhand - Subsection

Section 89(2) in The Bihar Coal Mining Area Development Authority Act, 1986

(2)Royalty Cess. - (i) An additional cess at the rate of five per cent shall be levied and realised on the amount of royalty to be received by the State Government.
(ii)Additional cess realised under sub-clause (i) shall be transferred to the Authority for the fulfilment of its object.