Section 615(c) in The Orissa Estates Abolition Rules, 1952
(c)(i)The Collector shall prepare an estimate of the net income of such Intermediary from mines and mineral comprised in such estate, in the manner specified in Rules, 17, 18 and 19 of the Estates Abolition Rules.(ii)For purposes of calculation on interim compensation in Form No. OTC 64 prescribed for Compensation on Assessment Roll may be used but no deduction need be made under Sub-sections (3) and (4) of Section 28 of the Act and the figures in column 7 of the said Form shall be treated as nil. The estimated amount of compensation payable to the Intermediary shall be arrived at by adding the estimate of the approximate amount of compensation payable for mines and minerals to the estimate of the approximate amount of compensation payable in respect of other assets less the amount recoverable under Clause (d) of Section 5 of the Act.
