Section 49(5) in Chhattisgarh Minor Mineral Rules, 2015
(5)The State Government, by notification in the Official Gazette, may amend Schedules III and IV, so as to enhance or reduce the rate at which Royalty/Dead Rent shall be payable in respect of any mineral with effect from the date of publication of the notification in the Official Gazette :Provided that the State Government shall not enhance the rate of Royalty/Dead Rent, in respect of any mineral more than once during any period of three years.
