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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1)(b) in The Punjab Minor Mineral Concession Rules, 1964

(b)For calculating the royalty the lessee shall submit half- yearly returns for periods ending 30th September, and 31st March, in Form 'G'.
(ii)The lessee shall pay for the surface area occupied by him at such rates not exceeding land revenue, water charges and cesses assessable on the land as may be fixed by the Government and specified in the lease deed.
(iii)The lessee shall also pay for every year, such yearly dead rent within the limits specified in second Schedule as may be fixed by the Government and if the lease permits the working of more than one minor mineral in the same area the Government may charge separate dead rent in respect of each minor mineral :