Section 18 in The Orissa Estates Abolition Rules, 1952
18. Computation of net income from mines and minerals and determination of compensation payable therefor (Section 30) (2).
- In computing the net income of an Intermediary under Sub-Section (2) of Section 30 from royalty or from a mine worked directly by such Intermediary, the deduction to be made from the gross income on account of cost of collection shall be ten percent of such gross income.
