Section 29 in The Coal Mines (Special Provisions) Rules, 2014
29. Cost, revenues and fee.
(1)The cost incurred by the designated custodian in operationalising the relevant coal mines including cost of obtaining statutory clearances shall be reimbursed by the Central Government.(2)Any revenue which may accrue to the designated custodian shall be deposited with the Central Government.(3)The designated custodian shall be entitled to a fee to defray his costs as may be specified by the Central Government.
