Section 23 in Rajasthan Minor Mineral Concession Rules, 2017
23. Dead rent, royalty of mining leases and its revision.
(1)The holder of mining lease, granted on or after the commencement of these rules, shall pay to the Government, every year, dead rent at such rate as may be specified, for the time being in Schedule III, for all the areas included in the instrument of lease.Provided that where lease is granted for more than one mineral, the lessee shall be liable to pay dead rent of mineral having higher rate of dead rent.(2)Notwithstanding anything contained in the instrument of the lease or any law or rules in force at the time of commencement of these rules, holder of mining lease of any mineral granted under the Mineral Concession Rules, 1960 and subsequently such mineral declared as minor mineral or holder of mining lease granted under the Rajasthan Minor Mineral Concession Rules, 1986, shall pay to the Government, from the date of commencement of these rules, the dead rent calculated at the rate as specified in Schedule III, as amended from time to time, for all the areas included in the instrument of lease.(3)The amount of existing dead rent shall not be reduced if it is more than the dead rent calculated as per sub-rule (2).(4)If the holder of such mining lease becomes liable to pay royalty for any mineral removed or consumed by him or his agent, manager, employee, contractor from the leased area, he shall be liable to pay either such royalty or the dead rent in respect in that area, whichever is higher.(5)The State Government may, by notification in the Official Gazette, amend the Schedule II and Schedule III so as to enhance the rate at which royalty and dead rent shall be payable in respect of any mineral in accordance with the provisions of these rules with effect from such date as may be specified:Provided that no enhancement in the rate of royalty and dead rent shall be made before a period of three years from the date of such previous enhancement.
