Section 22 in Gujarat Minor Mineral Concession Rules, 2010
22. Lessee to pay Royalty, Dead Rent, Surface Rent etc.
(1)The lessee shall, during the continuation of the lease, pay to the Government royalty on minor minerals quarried from the leased area at the rates as specified in Schedule-I.(2)The lessee shall pay to the Government for every year of the lease, the yearly dead rent specified in Schedule - II, and if the lessee is permitted to work for more than one minor mineral in the same area, than lessee shall pay the dead rent for all the minor minerals.(3)The mode of payment of royalty or dead rent shall be as may be determined by the Government from time to time.(4)The lessee shall also pay the yearly surface rent to the Government for the surface area leased to him, at the rate of rupees one hundred per hectare or part thereof or at the non-agriculture assessment rate, prescribed by Revenue Department from time to time, or whichever is higher.(5)If the royalty or dead rent or surface rent is not paid within thirty days next after the date fixed for payment, the Competent Authority or any officer duly authorized by him may enter the said premises and take possession of all or any of the minerals or movable property therein, and may carry away, or order the sale of the property or such part of it as will suffice to recover the rent or royalty due together with all costs and expenses occasioned by the non-payment thereof. If any rent or royalty remains at any time unpaid for sixty days after the date on which it is due, the Competent Authority may cancel the lease.
