Section 33A(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)Reserve Price for new contracts to be granted for first time or to be granted with revised area shall be evaluated by the concerned Assistant Mining Engineer/Mining Engineer keeping in view the following points:-(a)Physical quantities of mineral produced and dispatched from the area;(b)Last year's collection of royalty from that area;(c)Expected increase in revenue in the proposed contract period due to increased demand of mineral; and(d)Any other relevant matter about the area.
