(1)When a quarry lease is granted or renewed-(a)dead rent shall be charged at the rates specified in Schedule IV;(b)royalty except for limestone shall be charged at the rates specified in Schedule III;(c)rate of royalty on limestone shall be the same as fixed by the Government of India from time to time for limestone in Schedule II of the Act;(d)surface rent shall be charged at the rates specified by the Collector of the district from time to time for the area occupied or used by the lessee.(2)On and from the date of commencement of these rules, the provisions of sub rule (1) shall also apply to the leases granted or renewed prior to the date of such commencement and subsisting on such date;(3)If the lease permits the working of more than one mineral in the same area separate dead rent in respect of each mineral may be charged :Provided that the lessee shall be liable to pay the dead rent or royalty in respect of each mineral, whichever is higher in amount;(4)Notwithstanding anything contained in any instrument of the lease, the lessee shall pay rent/royalty in respect of any miner all removed and/or consumed at the rate specified from time to time in Schedule III and IV;(5)The State Government may, by notification in the Official Gazette amend the Schedules III and IV so as to enhance or reduce the rate at which rents/royalties shall be payable in respect of any mineral with effect from the date of publication of the notification in the Official Gazette :Provided that the rate of royalty/dead rent in respect of any mineral shall not be revised more than once during any period of three years;(6)No [granite and marble] [Substituted by Notification No. 19-1-2003-XII-2, dated 1-9-2005.] block cither processed or in the raw form or any other mineral shall be dispatched from any of leased areas without a valid transit pass issued by Mining Officer. The transit pass shall be issued on an application in Form VIII after depositing royalty for the quantity intended to be transported out of the minerals extracted. Contravention of this rule may result in forfeiture of the security deposit by the Collector without prejudice to any other action that might lie against the lessee;(7)The Transit Pass shall be in Form IX.(8)[ For the mineral specified in Schedule V, the rate of dead rent and royalty shall be the same as prevailed on date 10-2-2015 for these minerals as major mineral. Provisions of sub-rule (5) shall be applicable for amendment of the same.] [Substituted by Notification dated 13.2.2018, published in M.P. Government Gazette dated 13.2.2018, Extraordinary, pages 216(5) to 2016(11).]
