Section 9(4) in Bihar Minor Mineral Concession Rules, 1972
(4)[ Every application for mining lease shall be accompanied by a valid clearance certificate of payment of mining dues such as royalty or dead rent, surface rent and cess upto the end of last financial year [in respect of all mineral concessions held in the State of Bihar.] [Substituted by S.O. 1133 dated 19.8.1978.]][ x x x x] [Omitted by S. O. 1063 dated 16.10.1989.]
