Section 21 in Gujarat Minor Mineral Concession Rules, 2010
21. Rate of Royalty.
(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.(2)The holder of a quarry lease granted under these rules shall pay yearly dead rent in respect of minor minerals specified in column 2 of Schedule-II, at the rates respectively specified against each minor mineral in column 3 thereof.(3)No dead rent shall be payable under sub-rule (2), where the royalty paid during a year under sub-rule (1) in respect of a minor mineral is greater than the dead rent payable.(4)Where the royalty paid during a year under sub-rule (1) in respect of a minor mineral is less than the dead rent payable under sub-rule (2) , only the difference between the two amounts shall be payable as dead rent.(5)The lease holders who have obtained lease in private land shall pay seventy five percent of the dead rent as specified in the Schedule- II.(6)If in the same lease hold area, more than one minor mineral is permitted to be mined, the lessee shall be liable to pay royalty or as the case may be, dead rent for every such minor mineral separately.Chapter-III Conditions
