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State of Gujarat - Section

Section 56 in Gujarat Minor Mineral Concession Rules, 2017

56. Rate of Royalty, dead rent and surface rent.

(1)The holder of a mineral concession granted under these rules shall pay royalty in respect of minor minerals, specified in Table A of the Schedule IV, removed or consumed by him or by his agent, manager or employee from the leased area at the rates respectively specified against them in Table A of the said Schedule.
(2)The quarry lease holder granted under these rules shall pay yearly dead rent in respect of minor minerals specified in Table B of Schedule IV, at the rates respectively specified against each minor mineral.
(3)In case the royalty paid during a year under sub-rule (1) in respect of a minor mineral is greater than the dead rent payable, no dead rent shall be payable under sub-rule (2).
(4)Where the royalty paid during a year under sub-rule (1) in respect of a minor mineral is less than the dead rent payable under sub-rule (2), only the difference between the two amounts shall be payable as dead rent.
(5)If in the same lease hold area, more than one minor mineral is permitted to be mined, the lessee shall be liable to pay royalty for each such mineral or as the case may be, the Government shall not charge separate dead rent for every such minor mineral:Provided that the lessee shall be liable to pay: (a) the aggregate of royalty in respect of all minerals; or (b) the highest dead rent applicable with respect to the minerals included in the relevant quarry lease, whichever is higher.Illustration: In case three minerals are included in the quarry lease, the dead rent which is highest with respect to any of the said three minerals shall be considered for the purpose of (b) above.
(6)The holder of a mineral concession granted under these rules shall also pay a yearly surface rent to the Government for the surface area leased to him, at the rate of rupees one thousand per hectare or part thereof or at the non-agriculture assessment rate prescribed by the Revenue Department from time to time, whichever is higher.