(1)The Department may undertake the wholesale trade upon itself or may authorize the Corporation to be the Wholesale Trader of certain or all minor minerals in the State.(2)The Settlee/licensee, who undertakes the mining operation of the minor minerals, shall be required to excavate/manufacture the minerals and deposit with the Corporation, at the prescribed rates.(3)The Settlee/Licensee shall not be permitted to sell the minor minerals directly to any person or firm.(4)The Corporation, as wholesale trader of minor minerals, shall be free to sell the minor minerals to retailers, Government and contractors at market rates or such rates as the State Government may direct.
