Section 44(i) in The Mineral Concession Rules, 1960
(i)the licensee shall pay the grantor such prospecting fee as may be agree upon, [being not less than one rupee and not more than ten rupees] [ Substituted by G.S.R. 21(E), dated 11.1.2002 (w.e.f. 11.1.2002).] per hectare of the land covered by the license for each year or a part of the year of the period for which a license is granted or renewed;
