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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(a) in Gujarat Minor Mineral Concession Rules, 2017

(a)fifty per cent of the estimated annual royalty payable for the first year of the lease which shall be a product of the: (i) royalty for the mineral(s) per metric tonne; and (ii) estimated quantity of mineral resources being auctioned expressed in metric tonne divided by the tenure of the lease; and