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Union of India - Act

The Mines and Minerals (Contribution to District Mineral Foundation) Rules, 2015

UNION OF INDIA
India

The Mines and Minerals (Contribution to District Mineral Foundation) Rules, 2015

Rule THE-MINES-AND-MINERALS-CONTRIBUTION-TO-DISTRICT-MINERAL-FOUNDATION-RULES-2015 of 2015

  • Published on 20 October 2015
  • Commenced on 20 October 2015
  • [This is the version of this document from 20 October 2015.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Mines and Minerals (Contribution to District Mineral Foundation) Rules, 2015Published vide Notification No. G.S.R. 792(E), dated 20th October, 2015Ministry of CoalsG.S.R. 792(E). - In exercise of the powers conferred by sub-sections (5) and (6) of Section 9B of the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957), the Central Government hereby makes the following rules in r/o of coal and lignite and sand for stowing specifying the amount to be paid by holder of a mining lease or a prospecting license-cum-mining lease, in addition to the royalty, to the District Mineral Foundation of the district established by the concerned State Government by notification, in which the mining operation are carried on, namely:-

1. Short title and commencement.

- These rules may be called as the Mines and Minerals (Contribution to District Mineral Foundation) Rules,2015.
(2)These rules shall be deemed to have come into force on the date of their publication in the official Gazette.

2. Amount of contribution to be made to District Mineral Foundation.

- Every holder of a mining lease or a prospecting license-cum-mining lease in respect of coal and lignite and sand for stowing shall, in addition to the royalty, pay to the District Mineral Foundation of the district in which the mining operation are carried on , an amount at the rate of :-
(a)ten per cent of the royalty paid in term of the second schedule to the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957) (herein referred to as the said Act) in respect of mining lease or , as the case may be, prospecting license-cum-mining lease granted on or after 12th January, 2015; and
(b)thirty per cent of the royalty paid in term of the Second Schedule to the said Act in respect of mining lease granted before 12th January, 2015.

3. Date from which contribution to be made.

- [The amount calculated at the rate specified in rule 2 shall be paid with effect from the 12th January, 2015.] [Substituted by Notification No. G.S.R. 837(E), dated 31.8.2016 (w.e.f. 20.10.2015).]