Section 9(7) in Haryana District Mineral Foundation Trust Rules, 2016
(7)If the affected area of a mine in one district also falls in the jurisdiction of another district, such percentage of amount collected from the mine by the Foundation as may be decided by the State Government, shall be transferred to the Foundation of the other district concerned for taking up the activities in such areas:Provided that a project that is for benefit of the affected area or people, but stretches beyond the geographical boundary of the district shall be taken up under the District Mineral Foundation after obtaining prior approval of the State Government.
