Section 30(1) in The Orissa Estates Abolition Act, 1951
(1)The Compensation Officer shall prepare in the prescribed form and in the prescribed manner a compensation Assessment roll containing in respect of every Intermediary in respect of royalties on account of mines and minerals or directly working mines comprised in the estate-(a)his gross income and net income from such royalties;(b)his gross income from mines worked directly by him and the amount deemed to be his net income from royalties in respect of such mines;(c)the amount of compensation payable to him under the provision of this Act for mines and minerals ; and(d)such other particulars as may be prescribed.
