Section 4(1) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
(1)For the purpose of Explanation II of clause (a) of Section-2 of the Act, where no price are available on the date immediately preceding the first date of the financial year in relation to a mineral, the price or prices of the mineral of the nearby mineral bearing land shall be taken into account for the purpose of determination of price of that mineral or as the case may be, the price derived from the national price published by Indian Bureau of Mines for that particular mineral with reference to its grade, if any.
