Section 18(1) in The Rajasthan Minor Mineral Concession Rules, 1986
(1)[] [Added by Rajasthan Gazette Extraordinary dated 29/08/1996] (a) The holder of a mining lease granted before the commencement of these rules, shall notwithstanding anything contained in the instrument of lease or any law or rules in force at such commencement, pay royalty in respect of any mineral removed by him from and/or consumed within the leased area after such commencement at the rates for the time being specified in Schedule I in respect of that mineral;(b)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 and/or consumed within the leased area at the rate for the time being specified in the Schedule I in respect of that mineral;(c)The State Government may, by notification in the Official Gazette, amend the Schedule I so as to enhance the rate at which royalty shall be payable in respect of any mineral in accordance with the provisions of these rules with effect from such date as may be specified;Provided that no enhancement in the rate of royalty shall be made before a period of [3] [Substituted by Rajasthan Gazette Extraordinary dated 10/12/1987] years from such previous enhancement;
