Section 18 in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
18. Royalties and interests, if any in respect of mining leases.
(1)The holder of a mining lease shall pay royalty in advance in respect of any mineral to be removed by him from the leased area at the rates specified in the Second Schedule in respect of that minor mineral.(2)The Government may, by notification in the Official Gazette, amend the First, Second and Third Schedule so as to enhance or reduce the rate at which the royalty shall be payable in respect of any minor mineral with effect from such date as may be specified in the notification, either in respect of the whole State or any specified area.(3)The Government may, without prejudice to the provisions contained in the Act or any other rules, charge simple interest at the rate of twenty four percent per annum on any rent, royalty or fee (other than any application fee payable under these rules) or other sum due to the Government under these rules or under the terms and conditions of any mineral concession.
