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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(f) in Chhattisgarh District Mineral Foundation Trust Rules, 2015

(f)"Contribution Fund" means the funds collected through contribution from the holders of a mining lease or a composite license (prospecting license-cum-mining lease) in the case of Minerals or a mining lease or a quarry lease or a quarry permit in the case of Minor Minerals in the District at such percentage of the royalty paid in terms of the Second Schedule of the Act, as may be prescribed by the Central Government in the case of Minerals and such percentage of royalty paid in the case of Minor Minerals as may be prescribed by the State Government from time to time, or any other funds received by the Trust;