Section 44(c) in The Mineral Concession Rules, 1960
(c)any quantity of limestone not exceeding 500 tonnes for testing its use in any industry [specified] [The cement, iron and steel manufacturing industries have been specified for purposes of this clause vide G.S.R. 880, dated 30.6.1961. ] by the Central Government in this behalf, on payment of royalty for the time being specified in Second Schedule to the Act in respect of limestone;(iii)in the case of gold, silver, precious stones or mica the licensee may carry away any quantity won during the course of prospecting operations on payment of royalty for the time being specified in the Second Schedule to the Act in respect of such mineral;(iv)such other conditions as may be agreed upon between the parties not being inconsistent with the provisions of the Act or these rules.
