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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Bihar - Subsection

Section 91(2) in Bihar Minor Mineral Rules, 2017

(2)On receipt of the report under sub-section (1), the District Collector, if satisfied that an offence under these rules has been committed, may, whether or not prosecution is instituted for the commission of such an offence and whether or not a case is pending before any Court, proceed for confiscation and auction of such minor mineral;