Section 21 in Gujarat District Mineral Foundation Rules, 2016
21. Contributions.
(1)The following contributions may be made to the bank account of the District Mineral Foundation:(a)Contributions from the holders of a mining lease, or a prospecting license-cum-mining lease, under the provisions of sub-section (5) of section 9B of the Act;(b)Contributions from the holders of a mining lease under the provisions of subsection (6) of section 9B of the Act;(c)Contributions from the holders of minor mineral concession under the provisions of section 15 A of the Act.;(d)Any interests accrued to the bank accounts of the District Mineral Foundation Fund;(e)Any other contribution as may be determined by the Government.(2)To achieve seamless transfer without delays, payments towards contribution to the District Mineral Foundation shall be made along with payment of royalty and the amount payable to each District Mineral Foundation shall be credited into its bank account in the manner specified by the Government,
