- Mining Revenue shall be levied and recovered under the following heads, namely:-(a)Bidding Proceed(b)Fee from Retail Licenses(c)Royalty(d)Special Duty(e)Fee from Permits, including Movement permits etc(f)Seigniorage Fee(g)Accruals through fines, penalties and other sundry receipts etc; and(h)Any other duty, fee or surcharge as the State Government may, by notification, impose.
