Section 43A in Bihar Minor Mineral Concession Rules, 1972
43A. [ [Inserted by S.O. 1063 dated 16.10.1989.]
The Government may, without prejudice to the provisions contained in the Act or any other rule in these Rules; charge simple interest at the rate [24 per cent] per annum on any rent, royalty or fee (other than the fee payable under Rule 47 (A) or other sum due of the Government.]
