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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(a) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(a)where export has occurred, the free-on-board (F.O.B) price of the mineral less the actual expenditure incurred beyond the mining lease area towards transportation charges by road, loading and unloading charges, railway freight (if applicable), port handling charges/export duty, charges for sampling and analysis, rent for the plot at the stocking yard, handling charges in port, charges for stevedoring and trimming, 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.