Section 21(1) in Gujarat District Mineral Foundation Rules, 2016
(1)The following contributions may be made to the bank account of the District Mineral Foundation:(a)Contributions from the holders of a mining lease, or a prospecting license-cum-mining lease, under the provisions of sub-section (5) of section 9B of the Act;(b)Contributions from the holders of a mining lease under the provisions of subsection (6) of section 9B of the Act;(c)Contributions from the holders of minor mineral concession under the provisions of section 15 A of the Act.;(d)Any interests accrued to the bank accounts of the District Mineral Foundation Fund;(e)Any other contribution as may be determined by the Government.
