Section 17 in The Orissa Estates Abolition Rules, 1952
17. Computation of compensation for mines and minerals under Section 30(1).
(1)The Compensation Officer shall issue a notice to the Intermediary in receipt of royalties on account of mines and minerals or in receipt of income from mines worked directly by him comprised in the estate, calling upon such Intermediary, to file a return within thirty days of the service of the notice or such further time as may be allowed by the Compensation Officer, furnishing the following particulars, namely :(a)Description of the mine and minerals;(b)Boundaries of the mines;(c)Name of the estate in which the mine is situated;(d)Gross annual income from royalties or gross income from mines worked directly by the intermediary during each of the previous 12 years on the basis of the annual returns filed by the Intermediary for the assessment of cess or income-tax during a period of twelve agricultural years preceding the agricultural year in which the date of vesting falls, or any shorter period for which returns have been filed;(e)Income-tax paid and payable every year on the royalty or the gross income from mines, as the case may be.(2)On receipt of the returns, under Sub-rule (1), the Compensation Officer shall proceed to determine the net annual income in Form G.
