Section 56(2) in Chhattisgarh Minor Mineral Rules, 1996
(2)Except area granted by the Gram Panchayat, Revenue such as Dead Rent, Royalty, Surface Rent interest and any other Penalty from other quarries of Minor Minerals situated within the area of Panchayats shall first be deposited in the Zila Panchayat Nidhi of the area concerned. It shall then be distriubuted according to rules governing the District Panchayat Nidhi and as per the procedure prescribed by the State Government.
