Section 9(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)The holder of a mining lease granted on or after the commencement of this Act shall pay royalty in respect of any [mineral removed or consumed by him or by his agent, manager, employee, contractor or sub-lessee] [ Inserted by Act 56 of 1972, Section 4 (w.e.f. 12.9.1972).] from the leased area at the rate for the time being specified in the Second Schedule in respect of that mineral.[(2-A) The holder of a mining lease, whether granted before or after the commencement of the Mines and Minerals (Regulation and Development) Amendment Act, 1972, shall not be liable to pay any royalty in respect of any coal consumed by a workman engaged in a colliery provided that such consumption by the workman does not exceed one-third of a tonne per month.] [Inserted by Act 56 of 1972, Section 4 (w.e.f. 12.9.1972). ]
