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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Bihar - Subsection

Section 77(1) in Bihar Minor Mineral Rules, 2017

(1)In prosecution under any relevant provision of these rules, it shall be presumed, until the contrary is proved, that the accused person has committed the offence punishable under that section in respect of any minor mineral, for the possession or manufacture or excavation or transportation of which he is unable to account satisfactorily.