Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(a) in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016

(a)the licencee may win and carry for purposes other than commercial purposes:
(i)such quantity of the minerals within the limits specified under column (3) of Schedule VIII without any payment; or
(ii)such quantity of the minerals not exceeding the limits specified under column (4) of Schedule VIII, on payment of royalty specified in the Second Schedule to the Act: