Section 26(3) in Bihar Minor Mineral Concession Rules, 1972
(3)If the lease permits the working of more than one mineral in the same area, the Collector may charge separate dead rent in respect of each mineral:Provided that the lessee shall be liable to pay the dead rent or royalty in respect of each mineral, whichever be higher in amount.[(4] Notwithstanding any thing contained in any instrument of lease the lessee shall pay rent/royalty in respect of any minor mineral own, extracted and removed at the rate specified from time to time in Schedules I and II.] [Sub-rule (4) omitted and sub-rules (5) to (7) re-numbered as (4) to (6) by S.O. 1133 dated 19.8.1978.]
