Section 11 in Gujarat Minor Mineral Concession Rules, 2017
11. Payments under quarry lease.
(1)The lessee shall pay royalties or dead rent to the Government.(2)The lessee shall pay the auction premium to the Government.(3)The lessee shall contribute such amounts as may be required under section 15A to the designated account of the District Mineral Foundation.(4)The lessee shall also pay such other amounts as may be required under any law for the time being in force to the concerned authorities.(5)The payments shall be made in the manner specified by the Government.
