Section 51 in Chhattisgarh Minor Mineral Rules, 2015
51. Conditions of Quarry Lease.
(1)Every Quarry Lease shall be subject to the following conditions, namely :-(a)The lessee shall pay, for every year except for the first year of the lease, yearly Dead Rent at the rates specified in the Schedule IV, in advance for the whole year, on or before the 20th day of the first month or the year;(b)The lessee shall pay the Dead Rent or Royalty in respect of each mineral whichever is higher in amount but not both. Such royalty shall be paid 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 Government Treasury under the following revenue receipt head, namely :-
