(1)When a quarry lease is granted or renewed-(a)dead rent shall be charged at the rates specified in Schedule IV;(b)royalty except for limestone shall be charged at the rates specified in Schedule III;(c)rate of royalty on limestone shall be the same as fixed by the Government of India from time to time for limestone in Schedule II of the Act;(d)surface rent shall be charged at the rates specified by the Collector of the district from time to time for the area occupied or used by the lessee.
