Section 48(1) in Bihar Minor Mineral Concession Rules, 1972
(1)On a report from Competent Officer, the Collector of the district may fix the price of any minerals in the public interest keeping in view the following factors:-(a)The cost of production;(b)Handling charges;(c)Transport cost,(d)Royalty, Sales Tax and other taxes and cesses;(e)Margin of profit;(f)Any other local condition.
