Section 76 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012
76. Establishment of the Mines and Mineral Development, Restoration and Rehabilitation Fund.
- A fund known as the 'Mines & Mineral Development, Restoration & Rehabilitation Fund' shall be established under 'Public Account' in the State of Haryana under the administrative control of the Department to which rehabilitation charges payable under clause (i) of sub rule (1A) of section 15 of the Act shall be credited in order to meet the following objectives:(i)funding of the restoration or reclamation or rehabilitation works in the sites affected by mining operations;(ii)provision of common facilities for the benefit of community in and around areas where mining activities are undertaken;(iii)development of infrastructure facilities for orderly growth of the mining operations and allied activities e.g. roads, stone crusher estates, water supply etc.;(iv)funding of the studies commissioned or activities related to the mining sector e.g. survey, exploration and prospecting of minerals, procurement of equipment and machinery required to support such activities;(v)education, awareness and training of the mineral concession holders and the staff of the Department through field visits and exposure to the best mining practices;(vi)funding of expenditure incurred on implementation of any scheme of incentives that the State Government may frame for recognition and awards for scientific mining undertaken with highest regard to mineral conservation, rehabilitation measures along with environmental safeguards and other measures;(vii)Any other objects which the Government may consider expedient to support in the overall interest of the mining sector.
