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State of Bihar - Section

Section 70 in Bihar Minor Mineral Rules, 2017

70. Furnishing of Return.

(1)Every Settlee/Licensee/ shall furnish a true and complete return in respect of all his transactions relating to mining activities, mineral extraction and dispatches of minerals and any other transactions prescribed specially for each month to the prescribed authority in such form and in such manner as may be prescribed.
(2)If Settlee/Licensee/ fails to furnish the return within the time specified, he shall be prosecuted under the provision of these rules.