Section 49(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)When a Quarry Lease is granted or renewed,-(a)Dead Rent shall be charged at the rates specified in Schedule-I V;(b)royalty except for limestone shall be charged at the rates specified in Schedule-Ill;(c)rate of royalty on limestone shall be the same as fixed by the Government of India, from time to time, for other limestone in Schedule-II of the Act;(d)surface rent shall be charged at the rates specified by the Collector of the district, from time to time, for the area occupied or used by the lessee.
