Section 28 in Orissa Minor Minerals Concession Rules, 2004
28. Liability for payment of Royalty, Dead Rent etc.
- The lessee shall be liable to pay dead rent, surface rent, royalty and fees for compensatory afforestation at the following rates, namely-(i)The holder of a quarry lease shall pay to the State Government every year the dead rent and surface rent at the rates specified in Schedule I for all the areas included in the instrument of lease:Provided that the rates specified in Schedule I may be revised by Government from time to time by an amendment made to the said Schedule, but no enhancement shall be made before the expiry of three years from the date when the rates were last fixed;Provided further that in case the rates of dead rent and surface rent specified in Scheduled I are not revised after expiry of three years from the date when the rates were last revised due to any reason; an automatic increase of forty percent thereon shall be effective from the fourth year.Provided also that where the holder of the quarry lease becomes liable for payment of royalty for any minor mineral removed or consumed by him or his agent, manager and employees or the contractor from the leased area, he shall be liable to pay either such royalty or the dead rent in respect of that area, whichever is higher.(ii)Royalty shall be leviable on minor minerals removed from the leased area at the rates specified in Schedule II:Provided that the State Government, may, by notification in the official gazette, amend the Schedule II as to enhance or reduce the rate at which royalty shall be payable In respect of any mineral but no enhancement shall be made before expiry of three years from the date when the rates were last revised;Provided further that in case the rate of royalty specified in Schedule II are not revised after expiry of three years from the date when the rates were last fixed due to any reason; an automatic increase of forty percent thereon shall be effective from the fourth year.(iii)The lessee shall pay, in addition to the surface rent, dead rent or royalty, as the case may be, fees for compensatory afforestation at rates as may be specified by Government from time to time.
