Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(o) in Maharashtra Minor Mineral Extraction (Development and Regulation)Rules, 2013 (o)"Royalty" means the charge payable to the Government in respect of the ore or mineral excavated, removed or utilised from any land;
