Section 72 in Gujarat Minor Mineral Concession Rules, 2010
72. Interest on delay payment.
- The Government shall without prejudice to the provisions contained in these rules charge simple interest at the rate of eighteen percent per annum on any rent, royalty or other sum due to the Government under these rules or under the terms and conditions of any quarry lease or quarry Parwana from the date fixed by the Government or the Competent Authority or, as the case may be, the Commissioner for payment of such royalty, rent or other sum and until payment of such royalty, rent or other sum is made :Provided that Government may relax the rate of interest in deserving cases by special order.
