Section 53 in Gujarat Minor Mineral Concession Rules, 2017
53. Revision of fee and other amounts payable.
- The Government may, by notification in the Official Gazette, enhance or reduce any fee, rate of payment or any other amount payable by holder of a mineral concession:Provided that the Government shall not enhance the rate of royalty, rate of dead rent, or amount of financial assurance in respect of any mineral more than once during any period of three years.
