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State of Bihar - Section

Section 64 in Bihar Minor Mineral Rules, 2017

64. Power of the Mines Commissioner to Suspend/Cancel Mining Lease or Retail License.

- Notwithstanding anything contained in this Chapter, the Mines Commissioner, on his own or upon a complaint or upon a report by any Mining Officer or Police Officer, may initiate steps to cancel or suspend any mining lease or retail license or any other license /movement permit issued under these rules;Provided that he shall give a reasonable opportunity to such Settlee/Licensee to present his case, before passing any order.