Section 63(4a) in The Rajasthan Minor Mineral Concession Rules, 1986
(4a)[ The Short term permit holder shall also pay the contribution to the District Mineral Foundation Trust (DMFT) in respect of any mineral removed consumed by him as per the rates specified in the District Mineral Foundation Trust Rules, 2016, as amended from time to time.] [Substituted by Notification No. G.S.R. 69, dated 21.11.2016 (w.e.f. 4.3.1986).]
