Section 16(1) in Haryana District Mineral Foundation Trust Rules, 2016
(1)There shall be credited to the said Fund;(i)All grants, subventions, donations and gifts made by the Central Government, State Government, any local authority or anybody, whether incorporated or not or any person;(ii)The amount borrowed by the Foundation with prior approval of the State Government;(iii)All other sums received by or on behalf of the Foundation from any source whatsoever;(iv)The Contribution collected or to be collected from the holders of major or minor mineral concessions in the district as per following;(a)In case of major minerals, as prescribed in the Mines and Minerals (Contribution to District Mineral Foundation) Rules, 2015, as amended from time to time; and(b)In case of minor minerals, one third of total amount received under Mines and Mineral Development and Regulation Fund established in accordance with Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012 shall be transferred for the purposes and objective of FundNote: As per provisions of Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012 the lessees and contractors are liable to pay additional amount equal to 10% of dead rent or royalty or contract money, towards the MMDRF and State Government to contribute the 5% of the amount received by it on account of the dead rent or royalty or contract money.(v)Investments and other deposits and the interest accrued thereon and any other income derived therefrom; and(vi)All other properties of the Foundation and the income derived therefrom or appreciation thereof.
