Section 6 in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987
6. Payment of amounts to concession holders.
Every concession holder specified in the second column of the First and the Schedules shall be given by the Central Government in cash, and in the manner specified in Chapter IV for the abolition of the mining concession held by him, and declaring it as a mining lease under section 4 an amount equal to the amount specified against him in the corresponding entry in the eight column of the First Schedule and the ninth column of the Second Schedule, as the case may be.
