Section 8(2) in The Coking Coal Mines (Emergency Provisions) Act, 1971
(2)For every month during which the management of the coke oven plant remains vested in the Central Government, the amount referred to in sub-section (1) shall be computed at the rate of--(a)seventy-five paise per tonne of by-product coke; and(b)fifty-five paise per tonne of beehive coke, on the highest monthly production of coke from such coke oven plant during any month in the years 1968, 1969, 1970 and 1971.
