Section 18(3) in The Rajasthan Minor Mineral Concession Rules, 1986
(3)The lessee shall also pay for every year such yearly dead rent as may be fixed by the Government in quarterly installments in advance and if the lease permits the working of more than one mineral, the State Government shall not charge separate dead rent in respect of each mineral;Provided that the yearly dead rent at the time of initial grant shall be according to the rates specified in Schedule-II. The rates specified in Schedule-II shall, however, not be applicable at the time of revision of dead rent;[Provided further that the rate of annual dead rent shall stand revised after every five years from the date of initial grant or renewal of the mining lease in accordance with the following formula:-] [Substituted by Rajasthan Gazette Extraordinary dated 29/08/1996][Revised dead rent = Existing dead rent + 40% of Existing dead rent;] [Substituted by Rajasthan Gazette Extraordinary dated 12/08/1994][Provided further also that revised dead rent shall not exceed five times of the dead rent calculated as per schedule-II in force at time of revision of dead rent; [***] [Inserted by Rajasthan Gazette Extraordinary dated 12/08/1994]Provided further also that the existing dead rent shall not be reduced if it is more than the dead rent calculated as aforesaid;]Provided further also that the lessee shall be liable to pay either dead rent or royalty in respect of each mineral whichever is higher but not both;
