.-Any amount payable under the Act or these rules except that payable in respect of revision petition under sub-rule (1) of rule 54, shall be paid in such manner as the State Government may specify in this behalf.[64-A. [Inserted by G.S.R. 1164, dated 22.7.1976. ]The State Government may, without prejudice to the provisions contained in the Act or may other rule in these rules, charge simple interest at the rate of ][twenty-four per cent] [ Substituted by G.S.R. 129(E), dated 20.2.1991.][per annum on any rent, royalty or fee (other than the fee payable under sub-rule (1) of rule 54) or other sum due to that Government under the Act or these rules or under the terms and conditions of any prospecting license or mining lease from the sixtieth day of the expiry of the date fixed by that Government for payment of such royalty, rent, fee or other sum and until payment of such royalty, rent, fee or other sum is made.] [Inserted by G.S.R. 1164, dated 22.7.1976. ][64-B. Charging of royalty in case of minerals subjected to processing [Inserted by G.S.R. 743(E), dated 25.9.2000 (w.e.f. 25.9.2000). ].-(1) In case processing of run-of-mine is carried out within the leased area, then, royalty shall be chargeable on the processed mineral removed from the leased area.(2)In case run-of-mine mineral is removed from the leased area to a processing plant which is located outside the leased area, then, royalty shall be chargeable on the unprocessed run-of-mine mineral and not on the processed product.]
