Section 54 in Gujarat Minor Mineral Concession Rules, 2017
54. Payment of interest.
- The Government shall, without prejudice to the provisions contained in these rules, charge simple interest at the rate of eighteen per cent per annum on:(a)any payment due to Government under rule 111;(b)any fee, cess or other sum due to the Government under these rules;(c)any other payment under the terms and conditions of mineral concession, the payment of which is delayed beyond thirty days from the due date thereof. Such interest shall be charged from the due date of payment and until payment of such amount.
