(2)On this proposed prescribed rate, the Department may seek an objection from the existing Settlees/licensees and after hearing the said Settlees/licensees, the Department may finalize the prescribed rate.Explanation. - For the purpose of this rule, the existing Settlees/licensees means the person or the firm who is owning a mining lease or a license on the day of promulgation of these rules.)Chapter - V Procedure for Grant of a Mining Lease.
