Section 23 in The Rajasthan Mining Settlement Act, 1956
23. Imposition of assessment.
(1)The Board shall impose yearly an assessment at rates not exceeding the maximum rates prescribed on-(a)all owners of mines in which are employed persons residing in the Mining Settlement,(b)all persons who receive any royalty, rent or fine from such mines, and(c)all owners of holdings referred to in section 19.(2)The amount of the assessment shall be such amount as the Board considers likely to be sufficient, together with the other amounts estimated to be received to the credit of the Mining Settlement Fund, to meet the expenditure to be incurred by the Board under this Act.(3)The assessment shall be based-(i)in the case of owners of mines, on the annual output from their mines:(ii)in the case of the receivers of any royalty, rent or fines, on the local cess payable by such persons: and(iii)in the case of holdings mentioned in clause (c) of subsection (1) on the annual value of such holding.(4)The assessment imposed on every such owner or person shall be recoverable as a public demand.
