Section 112 in Bihar Coal Mining Area Development Authority Rules, 1988
112. Essential of notice.
(a)Every notice mentioned above shall be accompanied by the receipt of fee deposited with the Authority calculated at the rate of 3 per cent of the annual valuation of the holding and the fee shall not be refunded in any case.(b)On receipt of such notice the Managing Director or the officer concerned shall proceed in the matter and after inviting objection and hearing the same, if necessary, shall pass order regarding transfer of title over the holding in question.
