Section 74(2) in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
(2)The said contribution shall be remitted by the mineral concession holder in installments along with the installments of dead rent or royalty as the case may be in addition to the dead rent/royalty, such amount shall be reconciled at the closure of financial year and any differential amount due shall be adjusted or paid on reconciliation:
