Section 21 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
21. Seigniorage fees.
(1)The village panchayat shall receive a sum equivalent to the seigniorage fees collected by the Government every year from persons permitted to quarry minor minerals in the panchayat village.(2)The District Collector shall adjust the seigniorage fees to the village panchayat fund once a year.
