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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(3) in Chhattisgarh Minor Mineral Rules, 2015

(3)If the lease permits the working of more than one mineral in the same area separate Dead Rent in respect of each mineral may be charged :Provided that the lessee shall be liable to pay the Dead Rent or royalty in respect of each mineral, whichever is higher in amount.