Section 50 in Chhattisgarh Minor Mineral Rules, 2015
50. District Mineral Foundation.
(1)For any district affected by operations relating to mining, the State Government shall by notification establish non-profit earning "District Mineral Foundation" under Section 9-B of the Act.(2)The object of District Mineral Foundation shall be to work for benefit and profit of area and person affected from operations relating to mining in such manner as may be prescribed by the State Government.(3)Formation and work of District Mineral Foundation shall be such as may be prescribed by the State Government.(4)The amount prescribed by the State Government shall be paid in addition to royalty to be paid by the lessee of minor mineral, to such District Mineral Foundation in which district mining operations are being operated by him.(5)Amount to be paid as per sub-rule (4) to the District Mineral Foundation shall be payable from the date of enforcement of this rule.
