(1)Notwithstanding anything contained in this Chapter, the Collector may direct any Settlee or licensee or any claimant to any confiscated minor minerals to deposit the said confiscated minor minerals with the local warehouse of the Corporation at such rates as the Corporation may decide. If the Settlee/licensee or the Retail licensee fails to implement the order of the Collector, the Collector shall cause the minor minerals to be deposited with the Corporation and recover the cost from the said Settlee/ licensee.
