Section 20(2) in Atomic Minerals Concession Rules, 2016
(2)The lessee shall pay, for every year, except the first year of the lease, such yearly dead rent at the rates specified in the Third Schedule to the Act and if the lease permits the working of more than one mineral in the same area, the State Government shall not charge separate dead rent in respect of each mineral:Provided that the lessee shall be liable to pay. -(i)the aggregate of royalty in respect of all minerals; or(ii)the dead rent for the highest value mineral, whichever is higher.
