Section 5 in The Haryana Minerals (Vesting of Rights) Rules, 1979
5. Calculation of royalty or dead rent.
- In the case of the mineral bearing land which had been exploited by the State Government itself in the preceding year ending on 31st March, the State Government shall calculate the royalty or dead rent, whichever is higher, on the quantity of mineral or minerals actually raised and removed from the mine or quarry and furnish the statement, mutatis mutandis, to the Collector in the form and manner laid down in rule 4.
