Section 20(2) in The Punjab Minor Mineral Concession Rules, 1964
(2)The Government may, by notification in the official Gazette, amend the First and Third Schedules so as to enhance or reduce the rate at which the royalty shall be payable in respect of any minor mineral with effect from such date as may be specified in the notification, either in respect of the whole State or any specified area :[-] [Proviso omitted by GSR 30, dated 22.3.1968.]
