Section 51 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
51. Rent/royalty and assessment.
- 1. When a Mineral Concession is granted:-(a)Dead rent shall be charged at the rates specified in Schedule II;(b)Royalty shall be charged at the rates specified in Schedule III(A); and(c)Surface rent shall be charged at the rate specified by the Collector from time to time for the area occupied or used by the lessee.
