Section 9A(2) in The Mines And Minerals (Development And Regulation) Act, 1957
(2)The Central Government may, by notification in the Official Gazette, amend the Third Schedule so as to enhance or reduce the rate at which the dead rent shall be payable in respect of any area covered by a mining lease and such enhancement or reduction shall take effect from such date as may be specified in the notification:Provided that the Central Government shall not enhance the rate of the dead rent in respect of any such area more than once during any period of ][three years] [ Substituted by Act 37 of 1986, Section 9, for " four years" (w.e.f. 10.2.1987).].
