Section 68 in Rajasthan Minor Mineral Concession Rules, 2017
68. Assessment of compensation for damage.
(1)After the termination of a mining lease, the Government shall assess the damage, if any, done to the land by the prospecting or mining operations and shall determine the amount of compensation payable by the licensee or the lessee as the case may be to the occupier of the surface land.(2)Every such assessment shall be made within a period of one year from the date of termination of the mining lease by an officer appointed by the Government in this behalf.
