37. Prescribed rates for existing Settlees/Licensees.
(1)While fixing the prescribed rates for existing Settlees/licensees, the Department may seek report from the Mining Officer of the District and after considering the cost of production, handling charges, transport cost and any other cost, fix the proposed prescribed rate.(2)On this proposed prescribed rate, the Department may seek an objection from the existing Settlees/licensees and after hearing the said Settlees/licensees, the Department may finalize the prescribed rate.Explanation. - For the purpose of this rule, the existing Settlees/licensees means the person or the firm who is owning a mining lease or a license on the day of promulgation of these rules.)Chapter - V Procedure for Grant of a Mining Lease.
