Section 21(1) in Gujarat Minor Mineral Concession Rules, 2010
(1)The holder of a quarry lease or any other mineral concession granted under these rules shall, except quarry Parwana, pay royalty in respect of minor minerals, specified in column 2 of the Schedule-I, removed or consumed by him or by his agent, manager, employee, contractor or sub lessee from the leased area at the rates respectively specified against them in column 3 of the said Schedule.
