(1)The holder of a mining lease granted on or after the commencement of these rules shall pay royalty in respect of any mineral removed by him from the lease area at the rates for the time being specified in the First Schedule to these rules.(1-a) Notwithstanding anything to the contrary contained in Rule 3, royalty should be payable by concerned brick klin owner or use of ordinary clay on ordinary earth at the rate, for the time being, specified in First Schedule to these rules:Provided that the State Government shall take fees to be known as regulating fees from brick klin owners in respect of districts categorised, on the basis of pay on at such rates as may be notified from time to time by it.(2)The State Government may, by notification in the Gazette, amend the First Schedule so as to include therein or exclude there from or enhance or reduce the rate of royalty in respect of any mineral with effect from such date as may be specified in the notification.Provided that the State Government shall not enhance the rate of royalty in respect of any mineral for more than once during any period of three years and shall not fix the royalty at the rate of more than 20 per cent of the pit's mouth value.(3)Where the royalty is to be charged on the pit's mouth value of the mineral, the State Government may assess such value at the time of the grant of the lease and the rate of royalty will be mentioned in the lease deed. It shall be open to the State Government to reassess not more than once in a year the pits mouth value if it considers that an enhancement is necessary.]
