Section 45(8)(b) in The Mineral Conservation and Development Rules, 2017

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Union of India - Subsection

Section 45(8)(b) in The Mineral Conservation and Development Rules, 2017

(b)ex-mine price of mineral grade or concentrate shall be,-

(I)where export has occurred, the total of, sale value on free-on-board (F.O.B) basis, less the actual expenditure incurred beyond the mining lease area towards -

(i)transportation charges by road;

(ii)loading and unloading charges;

(iii)railway freight (if applicable);

(iv)port handling charges or export duty;

(v)charges for sampling and analysis;

(vi)rent for the plot at the stocking yard;

(vii)handling charges in port;

(viii)charges for stevedoring and trimming;

(ix)any other incidental charges incurred outside the mining lease area as notified by the Indian Bureau of Mines from time-to-time, divided by the total quantity exported;

(II)where domestic sale of mineral has occurred, the total of sale value of the mineral, less the actual expenditure incurred towards loading, unloading, transportation, rent for the plot at the stocking yard, charges for sampling and analysis and any other charges beyond mining lease area as notified by the Indian Bureau of Mines from time-to-time, divided by the total quantity sold;

(III)where sale has occurred, between related parties and is not on arms' length basis, then such sale shall not be recognised as a sale for the purposes of this rule and in such case, sub-clause (IV) shall be applicable;

(IV)where the sale has not occurred, the average sale price published monthly by the Indian Bureau of Mines for that mineral grade or concentrate for a particular State:

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Union of India - Subsection

Section 45(8)(b) in The Mineral Conservation and Development Rules, 2017