Section 6(8) in Coal Mines (Taking Over of Management) Act, 1973
(8)The Custodian shall receive from the funds of the coal mine for the charge of management of which he is appointed under sub-section (1) , such remuneration as the Central Government may fix:Provided that where a Government company has been appointed as the Custodian of more than one coal mine, the remuneration of the Custodian shall be received from the funds of each such coal mine in such proportion as may be determined by the Central Government.
