Section 53 in The Darjeeling Gorkha Hill Council Act, 1988
53. Licences or cases for the purpose of prospecting for or extraction of minerals. -
Such share of royalties accruing each year from forest, fees for grant of licence or lease for the purpose of prospecting for, or extraction of, minerals granted by the Government and land revenue in respect of hill areas as may be agreed upon between the Government and the General Council shall be made over to the General Council.
