Section 56(5) in Gujarat Minor Mineral Concession Rules, 2017
(5)If in the same lease hold area, more than one minor mineral is permitted to be mined, the lessee shall be liable to pay royalty for each such mineral or as the case may be, the Government shall not charge separate dead rent for every such minor mineral:Provided that the lessee shall be liable to pay: (a) the aggregate of royalty in respect of all minerals; or (b) the highest dead rent applicable with respect to the minerals included in the relevant quarry lease, whichever is higher.Illustration: In case three minerals are included in the quarry lease, the dead rent which is highest with respect to any of the said three minerals shall be considered for the purpose of (b) above.
