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State of Bihar - Section

Section 102 in Bihar Minor Mineral Rules, 2017

102. Offences to be Cognizable and Non-Bailable.

(1)All offences under these rules shall be Cognizable and Non-Bailable and provisions of Code of Criminal Procedure, 1973 (Act 2 of 1974) shall apply.
(2)No Court shall take cognizance of any offence punishable under the act or these rules except upon to complaint in writing made by any Officer mentioned in Rule 99.