Section 49 in Chhattisgarh Minor Mineral Rules, 2015
49. Rent and Royalty.
(1)When a Quarry Lease is granted or renewed,-(a)Dead Rent shall be charged at the rates specified in Schedule-I V;(b)royalty except for limestone shall be charged at the rates specified in Schedule-Ill;(c)rate of royalty on limestone shall be the same as fixed by the Government of India, from time to time, for other limestone in Schedule-II of the Act;(d)surface rent shall be charged at the rates specified by the Collector of the district, from time to time, for the area occupied or used by the lessee.(2)On and from the date of commencement of these rules, the provisions of sub-rule (1) shall also apply to the leases granted or renewed prior to the date of such commencement and subsisting on such date.(3)If the lease permits the working of more than one mineral in the same area separate Dead Rent in respect of each mineral may be charged :Provided that the lessee shall be liable to pay the Dead Rent or royalty in respect of each mineral, whichever is higher in amount.(4)Notwithstanding anything contained in any instrument of the lease, the lessee shall pay Royalty/Dead Rent in respect of any mineral removed and/or consumed at the rate specified from time to time in Schedule in and IV.(5)The State Government, by notification in the Official Gazette, may amend Schedules III and IV, so as to enhance or reduce the rate at which Royalty/Dead Rent shall be payable in respect of any mineral with effect from the date of publication of the notification in the Official Gazette :Provided that the State Government shall not enhance the rate of Royalty/Dead Rent, in respect of any mineral more than once during any period of three years.(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.
