Section 76(1) in Chhattisgarh Minor Mineral Rules, 2015
(1)The revenue alongwith interest from Minor Minerals, under the provisions of these rules, within the control of Municipal Corporation, Municipality, Nagar Panchayat or Panchayats shall be first deposited in the Consolidated Fund of the State as per sub-rule (3) of rule 31. The State Government at the beginning of the financial year shall, if the Legislative Assembly has provided for an appropriation, draw from the Consolidated Fund, all such amounts which are to be distributed from the revenue of the minor minerals received in the preceding financial year.
