Section 64(5) in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
(5)(I)Pursuant to the hearing granted to the parties to the reference, the District Collector shall determine the fair market rent of the land keeping in view the following:(i)nature/ character of the land i.e. arable (single crop or multiple crop) or barani or banjar;(ii)use to which such land was being put immediately before the grant of mineral concession;(iii)annual net income that the landowner was able to derive/ earn from such land use;(iv)normal increase in the income level that would have taken place in such net income during the intervening period;(v)amount so worked out shall be added an amount equal to thirty percent in lieu of compulsory use of the land;(II)While determining the fair market rent, the collector shall also decide the rate at which such rent would be increased on year-to-year basis during the currency of the mineral concession.
