Section 38(5) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
(5)Action for default in payment. - If the brick earth remover /brick kiln owner fails to make payment of the consolidated amount of royalty in the manner so prescribed of that particular Brick season, he/she shall not be allowed to carry on the business and the competent officer or any other officer duly authorised in this behalf by the State Government shall be competent to stop such business.Explanation. - For the purpose of this rule-(a)Business means and includes laying, burning or selling of brick by brick earth remover/ brick owner and such other activities as are associated with manufacturing of bricks.(b)For the purpose of this rule brick earth remover means and includes person or persons by whom or on whose behalf the brick earth is removed for manufacturing bricks.(c)For the purpose of this rule brick kiln owner means a person who owns the bricks kiln or on whose behalf bricks are manufactured in that kiln and includes manager, agent and lessee of such person
