Section 17A(3) in The Mines And Minerals (Development And Regulation) Act, 1957
(3)[Where, in exercise of the powers conferred by sub-section (1-A) or sub-section (2), the Central Government or the State Government, as the case may be,] [ Substituted by Act 25 of 1994, Section 7, for " Where, in exercise of the powers conferred by sub-Section (2), the State Government" (w.r.e.f. 25.1.1994).][undertakes prospecting or mining operations in any area in which the minerals vest in a private person, it shall be liable to pay prospecting fee, royalty, surface rent or dead rent, as the case may be, from time to time at the same rate at which it would have been payable under this Act if such prospecting or mining operations had been undertaken by a private person under prospecting license or mining lease.] [Inserted by Act 37 of 1986, Section 14 (w.e.f. 10.2.1987). ]
