Section 48 in Bihar Minor Mineral Concession Rules, 1972
48. [ Modality for fixation of price of minerals. [Inserted by S.O. 1563 dated 8.10.1976.]
(1)On a report from Competent Officer, the Collector of the district may fix the price of any minerals in the public interest keeping in view the following factors:-(a)The cost of production;(b)Handling charges;(c)Transport cost,(d)Royalty, Sales Tax and other taxes and cesses;(e)Margin of profit;(f)Any other local condition.(2)The Collector of the district shall obtain the approval of the Government to the price fixed by him before enforcing the same in his district.(3)The State Government may issue, instructions to Collector from time to time regarding the factors to be taken into consideration for fixation of prices.]
