(1)Any fee or surcharge, as the case may be, at such rate or rates as the State Government may direct, may be imposed, either generally or for any specified local area on -(a)any Minor minerals imported, or(b)any Minor minerals exported, or(c)any Minor minerals transported, or(d)any Minor minerals excavated under any mining lease issued or renewed under this Act, or(e)any Minor minerals excavated or produced in any Mine or crusher.
