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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(5) in Gujarat Minor Mineral Concession Rules, 2017

(5)The quarry parwana holder shall pay in advance, royalty on the mineral to be extracted at fifty per cent of the rate mentioned in Table A of Schedule IV or fifty per cent of the dead rent mentioned in Table B of Schedule IV, whichever is higher.