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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(1)(b) in Chhattisgarh Minor Mineral Rules, 1996

(b)[ The lessee shall pay the dead rent or royalty in respect of each mineral whichever is higher in amount but not both. The lessee shall pay royalty in respect of quantities of mineral intended to be consumed or transported from the leased area, no sooner the amount of dead rent already paid equals the royalty on mineral consumed or transported by him. The dead rent or royalty shall be deposited in the Personal Deposit account opened by the Collector for this purpose in any Nationalised Bank of the district.] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.]