Section 23(1) in Rajasthan Minor Mineral Concession Rules, 2017
(1)The holder of mining lease, granted on or after the commencement of these rules, shall pay to the Government, every year, dead rent at such rate as may be specified, for the time being in Schedule III, for all the areas included in the instrument of lease.Provided that where lease is granted for more than one mineral, the lessee shall be liable to pay dead rent of mineral having higher rate of dead rent.
