Section 19 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
19. Collection of the fund.
(1)The sum specified in Sub-section (2) of Section 3 and Sub-section (2) of Section 4 and Sub-section (3) of Section 11 shall be collected through the usual machinery for collection of mining revenue.(2)The collection shall be first credited to the Consolidated Fund of the State under a specified receipt head and shall thereafter be transferred to the fund during the months of April to March every year.
