Section 74 in Jammu and Kashmir Minor Mineral Concession, Storage, Transportation of Minerals and Prevention of Illegal Mining Rules, 2016
74. Contribution to Mines and Minerals Development Fund.
(1)An amount equal to ten percent of the dead rent or royalty paid to the State shall be charged from the mineral concession holder in the nature of other charges for restoration and rehabilitation works and credited to the fund in addition to the amount payable to the Government on account of such dead rent or royalty, as the case may be.(2)The said contribution shall be remitted by the mineral concession holder in installments along with the installments of dead rent or royalty as the case may be in addition to the dead rent/royalty, such amount shall be reconciled at the closure of financial year and any differential amount due shall be adjusted or paid on reconciliation:(3)The Government shall also set apart and contribute five percent of the amount received by it on account of the dead rent or royalty as the case may be in a financial year to the fund in the manner decided in consultation with the Finance Department of the State.(4)The Department shall maintain complete account of receipts to the fund and the expenditure made therefrom and shall invest the progressive accumulated corpus in a manner so as to earn secure returns therefrom.Proper mechanism shall be worked out to meet the expenditure out of proposed Mines and Minerals Development Restoration and Rehabilitation Fund with a very clear and visible participation of the local residents. A separate detailed process shall be devised in this regard with the concurrence of the Finance Department. However, the expenditure will be made on the basis of Pardhan Mantri Khanij Kshetra Kalyan Yogna (PMKKKY) issued by Ministry of Coal, Government of India to be implemented by District Mineral Foundations.
