(1)The lessee shall pay royalties and dead rent to the State Government as specified in the Act and the rules made thereunder.(2)The lessee shall pay the applicable amount quoted under rule 8 to the State Government on a monthly basis.(3)The lessee shall contribute such amounts as may be required under the Act to -(a)the designated account of the National Mineral Exploration Trust; and(b)the designated account of the District Mineral Foundation.(4)The lessee shall also pay such other amounts as may be required under any law for the time being in force to the concerned authorities.
