Section 37U(11) in The Rajasthan Minor Mineral Concession Rules, 1986
(11)[ Procedure for collection of Environment Management Fund (EMF): [Inserted by Rajasthan Gazette Extraordinary dated 01/01/2013] - (i) In case of mining leases and short term permit contribution for Environment Management Fund shall be collected provisionally at the time of issuing rawanna which shall be finalised at the lime of assessment and the difference amount shall be recovered or refunded, as the case may be.Provided that in case of mining leases where excess royalty collection contract is given, the contribution for Environment Management Fund for the quantity of mineral dispatched above the dead rent limit shall be recovered along with royalty through contractor. The contract amount for the existing contractors to be authorised for recovering contribution for Environment Management Fund shall be proportionately revised.(ii)In case of quarry licences, contribution for Environment Management Fund shall be recovered at the check post/naka by department official or by the contractor if authorised in this behalf. The contract amount for the existing contractors to be authorised for recovering contribution for Environment Management Fund shall be proportionately revised.(iii)Mining Engineer/Assistant Mining Engineer shall maintain clusterwise ledger of EMF for keeping record of collection from lessee/licencee/permit holder and expenditure incurred. Cash book shall be maintained separately for EMF.]Chapter - V Assessment of Royalty
