Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(4) in Chhattisgarh Minor Mineral Rules, 2015

(4)Notwithstanding anything contained in any instrument of the lease, the lessee shall pay Royalty/Dead Rent in respect of any mineral removed and/or consumed at the rate specified from time to time in Schedule in and IV.