Section 53 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
53. Power to Freeze Bank Account.
- Where the Collector, upon a report by Mining Officer has reason to believe that the bank account of any Mineral Concession Holder has to be frozen in order to protect Government revenue, he shall forthwith issue an order directing the concerned bank to freeze the bank accounts of such Settlee / licensee, till further orders.
