Section 28 in Mineral Area Development Authority Market Fee Rules, 2010
28. Deposit of Fee.
(a)Every deposit of fee or charge due payable to the Authority shall be made through quadruplicate challan accompanied by an account payee (not negotiable) cheque or Bank draft of any Nationalized Bank.(b)The amount of fee so levied and collected by the authority shall be deposited temporarily in Authority's Fund under a separate deposit account as per Rule 19.
