Section 9 in The Rajasthan Mining Settlement Act, 1956
9. The Mining Settlement Fund.
- For every Mining Settlement there shall be formed a fund to be called "The Mining Settlement Fund" of the area by reference to which the Mining Settlement is known. This fund shall be vested in the Board, and there shall be placed to the credit thereof in a [State Government] [Substituted by Rajasthan Act 27 of 1957.] Treasury-(a)all sum charged by the Board under the provision of this Act to and recovered from land-holders, owners of holdings, owners of mines or receivers of royalties, rents or fines from mines.(b)all sums allotted to the Board from the Consolidated Fund of the State by the State Government, and all sums borrowed by the Board under any law or authority for the purpose of carrying out the provisions of this Act:(c)all grants received from any local authority, or private persons:(d)all sums realised as costs, fees or otherwise under this Act or rules or bye-laws framed thereunder, not being fines or penalties.
