Section 26(1) in Bihar Minor Mineral Concession Rules, 1972
(1)When a lease is granted or renewed:-](a)[ Dead rent shall be charged at the rates specified in Schedule I; [Substituted by S.o. 867 dated 21.8.1972.](b)Royalty shall be charged at the rates specified in Schedule II; 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.]
