Section 18(3) in Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015
(3)The Government may, without prejudice to the provisions contained in the Act or any other rules, charge simple interest at the rate of twenty four percent per annum on any rent, royalty or fee (other than any application fee payable under these rules) or other sum due to the Government under these rules or under the terms and conditions of any mineral concession.
