Section 24(b) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
(b)entered into or made any arrangement, contract or understanding whereby the mineral concession holder will or may be directly or indirectly financed to a substantial extent by, or under which the operations or undertakings of the holder of the mineral concession will or may be substantially controlled by, or under which the mineral will or may be supplied, delivered or sold at substantially lower than the fair market value thereof to, or under which the sale price or profit will or may be shared with, or under which significantly higher amount(s) than the normal industry norms will or may be paid for any operation(s) to, any person or body of persons other than the holder of the mineral concession, the State Government may, by order in writing, terminate such mineral concession:
