Section 19(1) in Chhattisgarh District Mineral Foundation Trust Rules, 2015
(1)The Contribution Fund shall be maintained by the Managing Committee of the Trust. The Contribution Fund shall comprise of the funds collected through contribution from the holders of a mining lease or a composite licence (prospecting licence-cum-mining lease) in the case of Minerals or a mining lease or a quarry lease or a quarry permit or composite licence (prospecting licence-cum-mining lease) in the case of Minor Minerals in the District.
