Section 16(2) in Haryana District Mineral Foundation Trust Rules, 2016
(2)The payment towards trust/fund by the major mineral concession holders as per sub rule 16 (iv) (a) above shall be collected from lessees in the district, in along with applicable dues and be directly deposited in the account of the trust. If any difference amount is accrued at the time of assessment of royalty, the same shall be deposited in the account of trust immediately.
