(1)All the Government Departments, particularly Works Departments using any minor mineral for their schemes or projects, shall deduct a Seigniorage Fee from their suppliers or contractors of such minor minerals.(2)Such Seigniorage Fee shall be at a flat rate of two percent and shall be deducted by the Department from their supplier and contractor and deposited with the Mining Officer of the district.Provided that the State Government may increase or decrease the Seigniorage Fee from time to time.
