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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(1)(b) in M.P. Minor Mineral Rules, 1996

(b)[ The lessee shall pay the dead rent or royalty in respect of each mineral whichever is higher in amount but not both. The lessee shall pay royalty in respect of quantities of mineral intended to be consumed or transported from the leased area, no sooner the amount of dead rent already paid equals the royalty on mineral consumed or transported by him. The dead rent or royalty shall be deposited in the [Revenue receipt head prescribed in sub-rule (3) of Rule 10.] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.]