Section 49(6) in Chhattisgarh Minor Mineral Rules, 2015
(6)On declaration of any mineral as minor minerals under clause (e) of Section 3 of the Act by the Government of India, rates of dead rent/royalty notified by the Central Government for said minerals shall be effective till rates are notified for the said minerals in Schedule-III and IV by the State Government. This provision shall also be applicable on minerals declared minor minerals by notification dated 10th February, 2015 of Government of India.
