Section 23(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)Notwithstanding anything contained in the instrument of the lease or any law or rules in force at the time of commencement of these rules, holder of mining lease of any mineral granted under the Mineral Concession Rules, 1960 and subsequently such mineral declared as minor mineral or holder of mining lease granted under the Rajasthan Minor Mineral Concession Rules, 1986, shall pay to the Government, from the date of commencement of these rules, the dead rent calculated at the rate as specified in Schedule III, as amended from time to time, for all the areas included in the instrument of lease.
