Section 15(3) in The Mines And Minerals (Development And Regulation) Act, 1957
(3)[ The holder of a mining lease or any other mineral concession granted under any rule made under sub-section (1) shall pay ] [Inserted by Act 56 of 1972, Section 8 (w.e.f. 12.9.1972). ][royalty or dead rent, whichever is more] [ Substituted by Act 37 of 1986, Section 13, for " royalty" (w.e.f. 10.2.1987).], in respect of minor minerals removed or consumed by him or by his agent, manager, employee, contractor or sub-lessee at the rate prescribed for the time being in the rules framed by the State Government in respect of minor minerals:Provided that the State Government shall not enhance the rate of [royalty or dead rent] [Substituted by Act 37 of 1986, Section 13, for " royalty" (w.e.f. 10.2.1987). ] in respect of any minor mineral for more than once during any period of [three years] [ Substituted by Act 37 of 1986, Section 13, for " four years" (w.e.f. 10.2.1987).].
