Section 5(2) in Gujarat Minor Mineral Concession Rules, 2017
(2)The value of mineral despatched shall be an amount equal to the product of-(a)mineral despatched in a month; and(b)last available sale price of the mineral as published by the Government and as applicable at the time of dispatch:Explanation. - In case a grade-wise sale price of a mineral has been published by the Government, the price applicable for the relevant grade shall apply with respect to clause (b) above. The computation of value of mineral despatched shall be applicable to all minerals including overburden.
