Section 29(2) in Orissa Minor Minerals Concession Rules, 2004
(2)The lessee shall pay dead rent for the remaining period of the year within a fortnight of the execution of the lease-deed and thereafter pay yearly dead rent on or before the 15th January of every year. An account of the royalty payable by him shall be kept by the competent authority and as soon as the royalty payable by him becomes equal to or in excess of the dead rent already paid by him, he shall remove the minor minerals only after payment of the royalty. Advance dead rent paid by him shall be deemed to have been merged into the amount of royalty he was liable to pay.
