93. Confiscation in Public interest or emergent cases or to prevent hoarding.
- Where the Collector feels that there is a shortage of particular minor mineral or in the event of natural disaster or in the event of a Settlee or Licensee suddenly abdicating his mining/manufacturing activity or hoarding the minor minerals, the Collector may -(a)Summarily confiscate such duly excavated/manufactured minerals and sell the same through public auction or to the Corporation and pay the said amount to the said Settlee; or(b)Direct the Settlee to immediately sell such excavated/manufactured minor minerals in the open market or to the Corporation at the rates fixed by the Corporation so as to ensure its availability; or(c)Direct the Settlee to immediately sell such minor minerals to such Government Departments at their Scheduled rates.
