Section 20 in Atomic Minerals Concession Rules, 2016
20. Payments under mining lease.
(1)The lessee shall pay royalties to the State Government in the manner specified in section 9 of the Act or the dead rent specified in section 9A of the Act.(2)The lessee shall pay, for every year, except the first year of the lease, such yearly dead rent at the rates specified in the Third Schedule to the Act and if the lease permits the working of more than one mineral in the same area, the State Government shall not charge separate dead rent in respect of each mineral:Provided that the lessee shall be liable to pay. -(i)the aggregate of royalty in respect of all minerals; or(ii)the dead rent for the highest value mineral, whichever is higher.(3)The lessee shall also pay, for the surface area used by him for the purposes of mining operations, surface rent and water rate at such rate, not exceeding the land revenue, water and cess assessable on the land, as may be specified by the State Government in the lease.
