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State of Odisha - Section

Section 24 in Orissa Minor Minerals Concession Rules, 2004

24. Liability for payment of Royalty, Dead Rent etc.

- The holder of mining lease shall be liable to pay dead rent, surface rent, royalty and fees for compensatory afforestation at the following rates, namely:
(i)The holder of a mining lease shall pay to the State Government every year the dead rent and surface rent at the rates specified in Scheduled I for all the areas included in the instrument of lease :
Provided that the rates specified in Schedule I may be revised by Government from time to time by an amendment made to the said Schedule, but no such enhancement shall be made before the expiry of three years from the date when the rates were last fixed:Provided further that in case the rates of dead rent, royalty and surface rent specified in the Schedule I & the Schedule II are not revised after expiry of three years from the date when the rates were last fixed due to any reason, an increase of forty percent thereon shall be effective from the forth year:Provided also that where the holder of the mining lease becomes liable for payment of royalty for any minor mineral removed or consumed by him or his agent, manager and employees or the contractor from the leased area, he shall be liable to pay ether such royalty or the dead rent in respect of that area, whichever is higher.
(ii)Royalty shall be leviable on minor minerals removed from the leased area at the rates specified in Schedule II :
Provided that the rates specified in Schedule II may be revised by the State Government from time to time by an amendment made to the said Schedule but no such enhancement shall be made before the expiry of three years from the date when the rates were last fixed:Provided further that in case the rates of royalty specified in the Schedule II are not revised after expiry of three years from the date when the rates were last fixed due to any reason, an increase of forty percent thereon shall be effective from the fourth year.
(iii)The lessee shall pay, in addition to the surface rent, dead rent or royalty, as the case may be, fees for compensatory afforestation at rates as may be specified by Government from time to time.