Section 36 in The Karnataka Minor Mineral Concession Rules, 1994
36. Payment of royalty and dead rent in advance.
(1)The holder of a quarrying lease or licence under these rules , shall pay dead rent at the rates specified in SCHEDULE-1 as may be modified from time to time or royalty at the rates specified in SCHEDULE-2 as may be modified from time to time which ever is more whether minor mineral is removed or consumed by him or his agent, manager, employee or contractor.Provided that no such royalty shall be payable in respect of leases for clay in tank bed with an Achcat not exceeding 100 hectares.Explanation - Royalty shall also be payable under this rule in respect of minor minerals classified as waste rock having volume not exceeding 0.08 cubic meters generated in any ornamental and decorative stone quarry and waste rock rejects of any size not exceeding 0.02 square meters generated in any "shahabad stone" quarry.(2)The dead rent shall be paid in advance at every six months.(3)No person shall remove or transport or cause to be removed or transported any minor mineral without paying the royalty or dead rent.(4)The State Government may by order exempt the dead rent or reduce the rate of dead rent payable by companies or undertakings owned by the State Government.
