Section 20 in Mineral Area Development Authority Market Fee Rules, 2010
20.
(a)The State Government shall release quarterly at least 50% (fifty percent) of the deposited amount to the authority.(b)The authority shall make available a quarterly statement of the amount so collected and deposited in the State fund in Form 'G'. Thereafter, the State Government shall make a request to the Accountant General, Jharkhand in prescribed Form 'H' to release the amount as specified in 'a' in the name of Managing Director, Mineral Area Development Authority (MADA) and on the basis of authority letter received from AG, the amount shall be withdrawn from the treasury concern.(c)The authority shall deposit the said amount in the P.L. Account of the authority and the Managing Director of the authority shall be drawing and disbursing authority.(d)The authority shall suitably spend the amount so received from the State Government in the prescribed sectors as specified in the Section 90(b)(2) of the Act.(e)The authority shall essentially make available utilization certificate annually to the State Government in the prescribed form.
