Section 9 in Bihar District Mineral Foundations Rules, 2018
9. Amount payable by the holders of mineral concessions to the Trust.
(1)In respect of Major Minerals, in addition to royalty, there shall be paid to the respective District Mineral Foundation, an amount equivalent to such percentage of royalty as prescribed by the Central Government under sub-section (5) and sub-section (6) of Section 9B of the Act.(2)Every holder of a mining lease or a prospecting license-cum-mining lease, shall, in addition to the royalty, pay to the District Mineral Foundation of the district in which the mining operations are carried on, an amount at the rate of:(a)ten percent of the royalty paid in terms of the Second Schedule to the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957) (As amended in 2015) in respect of mining leases or, as the case may be, prospecting license-cum-mining lease granted on or after 12th January, 2015; and(b)thirty percent of the royalty paid in terms of the Second Schedule to the said Act in respect of mining leases granted before 12th January, 2015.(3)In respect of Minor Minerals an amount equal to two percent or @ prescribed by the State Government from time to time of the annual auction/settlement amount/compounded royalty as per category fixed in case of brick earth/royalty payable by permit holder/royalty paid by existing lease holder shall be charged from the mineral concession holder on annual basis and credited to the Foundation, in addition to the amount payable to the Government on account of such concession.(4)The said contribution shall be remitted by the mineral concession holder by 31st December every year during the entire concession period. In case of sand settlement, the said amount shall be paid along with the installments of mining royalty.(5)For default in payment till prescribed date simple interest @ 24 percent per annum or as decided by the State Government shall be charged from the Mineral concession holder.
