(1)Every quarry lease shall be subject to the following conditions(a)The lessee shall pay, for every year [* * *] [Omitted by Notification No. 19-75-2000-XII-2, dated 21-05-2001.], yearly dead rent at the rates specified in the Schedule IV in the advance for the whole year, on or before the 20th day of the first month of the year;(b)[ The lessee shall pay the dead rent or royalty in respect of each mineral whichever is higher in amount but not both. The lessee shall pay royalty in respect of quantities of mineral intended to be consumed or transported from the leased area, no sooner the amount of dead rent already paid equals the royalty on mineral consumed or transported by him. The dead rent or royalty shall be deposited in the [Revenue receipt head prescribed in sub-rule (3) of Rule 10.] [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.](c)The lessee shall also pay for the surface area occupied or used by him for the purposes of mining operations, surface rent in advance for the whole year on or before the 20th day of the first month every year;(d)Notwithstanding any other action that may be taken for default in the payment of dues as specified in clause (a), (b), (c) within time under these rules or under any other condition of the lease, the lessee shall pay interest at the rate of 24% per annum for all defaulted payments of dead rent, royalty and surface rent.
