18. Computation of compensation for mines and minerals under Section 25 (1).
- The Compensation Officer shall issue a notice to the proprietor or tenure-holder in respect of royalties on account of mines and minerals or in respect of income from mines worked directly by him comprised in the estate or tenure, calling upon such proprietor or tenure-holder as the case may be, to file a return within 30 days of the service of the notice or such further time as may be allowed by the Compensation Officer, furnishing the following particulars, namely :-(a)description of mines and minerals;(b)boundaries of the mines;(c)name of the estate or tenure in which the mine is situated;(d)gross annual income from royalties or gross income from mines worked directly by the proprietor or tenure-holder, as the case may be, during each of the previous 12 years on the basis of the annual returns filed by the proprietor or tenure-holder, as the case may be, for the assessment of cess or income-tax during the period of 12 agricultural years preceding the agricultural year in which the date of vesting falls or any shorter period for which returns have been filed; and(e)income-tax [and cess] [Inserted by Notification No. 1644 LR. dated 24.2.1960.] paid and payable every year on the royalty on the gross income from mines, as the case may be.(2)On receipt of the returns, under sub-rule (1), the Compensation Officer shall proceed to determine the net annual income in [Form F.,] [Substituted by Notification No. 1644 LR. dated 24.2.1960.]
