Section 38 in Bihar Minor Mineral Concession Rules, 1972
38. Penalty for failure to furnish documents.
- Should any lessee or his transferee or assignee fail to furnish the documents required to be maintained under these Rules or refuse entry or inspection by the Competent Officer or [Director of Mines or Additional Director of Mines or Deputy Director of Mines] [Substituted by S. O. 861 dated 11.7.1983.] or Collector or Commissioner or any Officer authorised by the Government, he shall be punishable with simple imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.
