Section 10(4) in The Punjab Minor Mineral Concession Rules, 1964
(4)After the acceptance of the highest bid and on execution of the mining lease deed or commencement of mining operation, whichever is earlier, the lessee shall be liable to pay monthly dead rent in advance by 7th of the every month which shall be adjusted against the royalty payable for that month by 7th of next month:Provided that the lessee shall be liable to pay the dead rent or royalty in respect of each minor mineral, whichever is higher.
