Section 31 in Telangana Mining Settlements Act, 1956
31. 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 district or sub-divisional treasury or in bank or its branch used as a Government treasury-(a)all sums charged and recovered by the Board under this Act and the rules and bye-laws made thereunder;(b)all rents and profits accruing from properties and utility services acquired or maintained by the Board out of the Mining settlement Fund or any other fund;(c)all grants and contributions made by the Government, or by any local authority, association or private individual;(d)all sums realised as costs, fees, fines, penalties or otherwise under this Act, or rules or bye-laws made thereunder.
