Section 50 in Minerals (Other than Atomic and Hydro Carbons Energy Minerals) Concession Rules, 2016
50. Payments under section 9B and section 9C.
- In addition to the payments specified herein, the holder of a mining lease or a prospecting licence-cum-mining lease shall be required to pay monies to the District Mineral Foundation and the National Mineral Exploration Trust in accordance with the provisions of section 9B and section 9C respectively, and the rules in relation thereto.
