Section 4(1) in The Haryana Minerals (Vesting of Rights) Act, 1973
(1)On the vesting of the right to the minerals in any land under section 3, the person entitled to the right to the minerals immediately before such vesting shall be paid annually, in the manner prescribed, an amount equal to ten per cent of the annual contract money, or of royalty or dead rent whichever is higher, payable to the State Government on the minerals raised in a year, as the case may be, for a period of ten years with effect from such vesting :Provided that if no contract or lease is given or the lessee does not raise the minerals for any period, no amount shall be paid for that period and the aforesaid period of ten years shall be deemed to have been extended by that period :Provided further that the payment of the amount shall commence after the expiry of one year from the date of commencement of the period of contract or lease, as the case may be.Explanation. - If the State Government exploits the minerals itself, the royalty or dead rent whichever is higher shall be calculated as if the State Government is the lessee.
