Section 50 in Bihar Minor Mineral Concession Rules, 1972
50. [ Payment of compensation to owner of surface rights etc. [Inserted by S.O. 1063 dated 16.10.1989.]
(1)The holder of a prospecting licence or a mining lease shall be liable to pay to the occupier of the surface of the land over which he holds the prospecting licence or as the case may be the mining lease, such annual compensation as may be determined by an officer appointed by the State Government by Notification in this behalf in the manner provided in sub-rules (2) to (4).(2)In case of agricultural land other than the land referred to in sub-rule (4) the amount of annual compensation shall be worked out on the basis of the average annual net income for the cultivation of similar land for the previous 3 years.(3)In case of non-agricultural land, the amount of annual compensation shall be worked out on the basis of average annual letting value of similar land for the previous three years;(4)The annual compensation referred to in sub-rule (1) shall be payable on or before such date as may be specified by the State Government in this behalf.]
