Section 19(1) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(1)Every mining lease shall be subject to the following conditions,-(a)The lessee shall pay royalty in advance on the minor minerals to be removed from the leased area at the rate specified in the Second Schedule. However, as and when the limestone is supplied by the lessee to the Industries other than lime-kiln, royalty shall be paid by the lessee for the lime as major mineral, whichever is more. The lessee shall also pay for every year, such yearly dead rent within the limits specified in Third Schedule as may be fixed from time to time by the Government and if the lease permits the working of more than one mineral in the same area, the Government may charge separate dead rent in respect of each minor minerals:Provided that the lessee shall be liable to pay either dead rent or royalty in respect of each mineral whichever is higher but not both, however, he shall not be liable to pay dead rent or royalty, if mining operation has been suspended by the Government at its own.(b)for calculating the royalty the lessee shall submit by the 10th of every month to the Mining office, a return in Form-'G' giving the total quantity of minor mineral(s) raised and despatched from the leased area in the preceding calendar month and its value and in case of mineral based industry the monthly electricity consumption bill and other requisite details also. If the lessee does not deposit royalty due for the preceding month by 10th of month, 24% per annum simple interest shall be charged for the default period after 10th of month;(c)the lessee shall also furnish by the 15th April, every year to the Director and also to the concerned Mining Officer, a statement giving information in Form-`H' regarding quantity and value of minor mineral(s) obtained during the last financial year, average number of regular labourers employed (men and women separately) and number of days worked and wages paid to them separately; and(d)the lessee shall have to pay in addition to the royalty/dead rent, the surface rent at the rate as specified in the Third Schedule if the land of mining lease belongs to the Government.
