Section 13(1) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(1)Where a prospecting licence ceases to have effect under section 5, there shall be paid to the person interested compensation, the amount of which shall be a sum made up of all items of reasonable and bona-fide expenditure actually incurred in respect of the land, that is to say,-(i)the expenditure incurred in obtaining the licence;(ii)the expenditure, if any, incurred in respect of the preparation of maps, charts and other documents relating to the land, the collection from the land of cores or other mineral samples and the due analysis thereof and the preparation of any other relevant records or material ;(iii)the expenditure, if any, incurred in respect of the construction of roads or other essential works on the land, if such roads or works are in existence and in a usable condition ;(iv)the expenditure, if any, incurred in respect of any other operation necessary for prospecting carried out in the land.
