Section 17 in Atomic Minerals Concession Rules, 2016
17. Assessment of compensation for damage.
(1)After the termination of a mineral concession, the State Government shall assess the damage, if any, done to the land by the reconnaissance or prospecting or mining operations, as the case may be, and shall determine the amount of compensation payable by the mineral concession holder, as the case may be, to the occupier of the surface land.(2)Every assessment referred to in Sub-rule (1) shall be made within a period of one year from the date of termination of the mineral concession and shall be carried out by an officer appointed by the State Government by notification in this behalf.
