Section 23(5) in Rajasthan Minor Mineral Concession Rules, 2017
(5)The State Government may, by notification in the Official Gazette, amend the Schedule II and Schedule III so as to enhance the rate at which royalty and dead rent shall be payable in respect of any mineral in accordance with the provisions of these rules with effect from such date as may be specified:Provided that no enhancement in the rate of royalty and dead rent shall be made before a period of three years from the date of such previous enhancement.
