Section 19 in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019
19. Contribution to the District Mineral Foundation.
(1)The mineral concession holder shall deposit or make payment to the District Mineral Foundation which is created as per the District Mineral Foundation Rules at the rate prescribed by the State Government for the benefit of the persons and areas affected by mining and quarrying.(2)The manner in which payment is required to be made and the mode of payment shall be prescribed by the State Government in the relevant rules.
