Section 76 in Chhattisgarh Minor Mineral Rules, 2015
76. Deposition of revenue.
(1)The revenue alongwith interest from Minor Minerals, under the provisions of these rules, within the control of Municipal Corporation, Municipality, Nagar Panchayat or Panchayats shall be first deposited in the Consolidated Fund of the State as per sub-rule (3) of rule 31. The State Government at the beginning of the financial year shall, if the Legislative Assembly has provided for an appropriation, draw from the Consolidated Fund, all such amounts which are to be distributed from the revenue of the minor minerals received in the preceding financial year.(2)The amount drawn under sub-rule (1) shall be distributed for development of the areas affected by mining and related operation of minor minerals as per the directions and procedure prescribed by the State Government.(3)Sub-rule (1) shall not apply to the revenue received from Minor Mineral "Ordinary sand and bajri", which is directly deposited to the Municipal Corporation/ Municipality/Nagar Panchayat or Panchayats.
