Section 120 in Bihar Coal Mining Area Development Authority Rules, 1988
120. Mode of realisation in case of default of payment of Tonnage-Cess and Royalty-Cess.
- As provided in the rules both the above charges in case of default will be leviable by issue of distress warrants and the same procedure shall have to be followed for the execution of distress warrants and of the seized properties and articles for the realisation of these charges.
