(1)In respect of Minor Minerals an amount equal to two percent or at a rate prescribed by the State Government from time to time of the annual bidding/settlement amount/compounded royalty as per category fixed in case of brick earth/royalty payable by permit holder/royalty paid by existing mining lease holder shall be charged from the mineral concession holder on annual basis and credited to the Foundation, in addition to the amount payable to the Government on account of such concession.
