Section 38(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)Reserve Price for new contract to be granted for first time or to be granted with revised area or mineral shall be evaluated by the Mining Engineer or Assistant Mining Engineer concerned keeping in view the following factors, -(i)Physical quantities of mineral produced and dispatched from the area;(ii)Last year's collection of royalty from that area;(iii)Expected increase in revenue in the proposed contract period due to increased demand of mineral; and(iv)Any other relevant matter about the area.
