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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(3) in The Bombay Minor Mineral Extraction Rules, 1955

(3)When renewal is granted -
(i)royalty and surface rent shall be charged at the rates in force at the time of the renewal; and
(ii)dead rent shall be charged at such rates as-the Collector may fix within the limits specified in Schedule II lo these rules in force at the time of the renewal.