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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(ii) in Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017

(ii)The amount collected towards management fee may be provided from time to time in the expenditure budget of the Department of Industries, Mines &, Geology under appropriate head of account. This fund shall be utilised to maintain and strengthen the JIMMS and prevention of illegal mining, transportation and storage or for the purpose as may be notified by the Department of Industries, Mines and Geology, Government of Jharkhand.