(1)There shall be a District Mineral Foundation as mentioned under section 9B of the Act.(2)All Settlees/licensee, as required under section 15A of the Act, shall be required to contribute 2% of the bidding proceeds or the license fee to the District Mineral Foundation in which they are undertaking mining operation or Retail operation. If the area operation extent to two district then they shall contribute two percent(3)The District Mineral Foundation shall be a Trust as required under section 9B of the Act.
