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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Bihar - Subsection

Section 73(3) in Bihar Minor Mineral Rules, 2017

(3)The prescribed authority is satisfied that reasonable ground exists to believe that any Settlee/licensee has furnished a wrong return with an intention to evade the royalty, the prescribed authority shall after giving him a reasonable opportunity of being heard, assess to the best of its judgment, the amount of royalty due, if any, from the Settlee/licensee.