Section 56 in Chhattisgarh Minor Mineral Rules, 1996
56. [ Deposition of revenue. [Substituted by Notification No. 19-53-87-XII-2, dated 19-6-1997.]
(1)All revenue from the minor mineral quarries granted by the Panchayats including Dead Rent, Royalty, Surface Rent, interest and any other penalty shall be deposited in the fund of respective Panchayats.(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.(3)All Revenue from Minor Minerals such as Dead Rent, Royalty, Surface rent, interest and any other penalties recoverabale within the area of Corporation, Municipalities, Special Area or Nagar Panchayats shall be deposited in the respective Local Bodies.]
