Section 19 in The Orissa Estates Abolition Rules, 1952
19. Manner of calculation of compensation when the interests of Intermediary entitled to receive royalty of directly working a mine lies within the jurisdiction of more than one Compensation Officer.
- In case the interest of an intermediary entitled to receive royalty or directly working a mine lies within the jurisdiction of more than one Compensation Officer, each Compensation Officer shall fill up columns 1 to 3 (a) and columns 5 to 6(a) of form G and the rest of the columns shall be filled up by the Compensation Officer of the area in which such Intermediary has the largest amount of income.
