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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(d) in Bihar Minor Mineral Rules, 2017

(d)shall monitor the activities of the Settlees or other licensees etc and if he is prima facie satisfied that any Settlee or other licensee etc has violated all or any of the condition of the lease/Retail license or is not complying to any lawful direction issued by any authority, he shall direct the Collector to initiate proceeding cancel/suspend such lease or such license.