Section 25(2) in Orissa Minor Minerals Concession Rules, 2004
(2)The lessee shall pay dead rent for the remaining period of year within a fortnight of the execution of the lease-deed and thereafter pay yearly dead rent on or before 15th January of every year. An account of the royalty payable by him shall be kept by the Deputy Director/Mining Officer and as soon as the royalty payable by him become equal to or in excess of the dead rent already paid by him, he shall remove the decorative stone only after payment of the royalty in advance. Advance dead rent paid by him shall be deemed to have been merged into the amount of royalty he was liable to pay. No permission for removal of decorative stone shall be issued unless all the Government dues in respect of the lease are paid.
