Section 15A in The Mines And Minerals (Development And Regulation) Act, 1957
15A. [ Power of State Government to collect funds for District Mineral Foundation in case of minor minerals. [Inserted by Act No. 10 of 2015.]
- The State Government may prescribe the payment by all holders of concessions related to minor minerals of amounts to the District Mineral Foundation of the district in which the mining operations are carried on.] [Inserted by Act No. 10 of 2015.]
