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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Himachal Pradesh - Subsection

Section 19(1)(b) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015

(b)for calculating the royalty the lessee shall submit by the 10th of every month to the Mining office, a return in Form-'G' giving the total quantity of minor mineral(s) raised and despatched from the leased area in the preceding calendar month and its value and in case of mineral based industry the monthly electricity consumption bill and other requisite details also. If the lessee does not deposit royalty due for the preceding month by 10th of month, 24% per annum simple interest shall be charged for the default period after 10th of month;