Section 22(5) in Gujarat Minor Mineral Concession Rules, 2010
(5)If the royalty or dead rent or surface rent is not paid within thirty days next after the date fixed for payment, the Competent Authority or any officer duly authorized by him may enter the said premises and take possession of all or any of the minerals or movable property therein, and may carry away, or order the sale of the property or such part of it as will suffice to recover the rent or royalty due together with all costs and expenses occasioned by the non-payment thereof. If any rent or royalty remains at any time unpaid for sixty days after the date on which it is due, the Competent Authority may cancel the lease.
