Section 9B(6) in The Mines And Minerals (Development And Regulation) Act, 1957
(6)The holder of a mining lease granted before the date of commencement of the Mines and Minerals (Development and Regulation) other those covered under the provisions of sub-section (2) of section 10A”, shall, in addition to the royalty, pay to the District Mineral Foundation of the district in which the mining operations are carried on, an amount not exceeding the royalty paid in terms of the Second Schedule in such manner and subject to the categorisation of the mining leases and the amounts payable by the various categories of lease holders, as may be prescribed by the Central Government.
