Section 51(1)(b) in Chhattisgarh Minor Mineral Rules, 2015

[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Chattisgarh - Subsection

Section 51(1)(b) in Chhattisgarh Minor Mineral Rules, 2015

(b)The lessee shall pay the Dead Rent or Royalty in respect of each mineral whichever is higher in amount but not both. Such royalty shall be paid in respect of quantities of mineral intended to be consumed or transported from the leased area no sooner the amount of Dead Rent already paid equals the royalty on mineral consumed or transported by him. The Dead Rent or royalty shall be deposited in the Government Treasury under the following revenue receipt head, namely :-

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State of Chattisgarh - Subsection

Section 51(1)(b) in Chhattisgarh Minor Mineral Rules, 2015