56. [ Deposition of Revenue. [Substituted by Notification No. 19-29-2004-XII-1, dated 13-1-2005.]
- (i) All revenue including dead rent, royalty, surface rent, interest and any other penalties for the quarries of minor minerals shall be deposited under the revenue receipt head prescribed in sub-rule (3) of Rule 10.(ii)The entire revenue deposited under sub-rule (1) shall be made available for local development by the Panchayat and Social Justice Department after obtaining budget from the Finance Department. The unit for distribution of such revenue shall be the district and for distribution, a District Distribution Committee shall be constituted under the Chairmanship of the Minister Incharge of the district. Members of the Parliament and the Legislative Assembly of the concerned district and the President of the District Panchayat shall be the members of this committee. The District Collector shall be the Secretary of this committee. The District Distribution Committee shall distribute the entire revenue of minor minerals received from the Government for the financial year between the concerning Gram Panchayats and the Janpad Panchayats.(iii)(a)the revenue receipt upto 3 lakh rupees shall be disbursed to the concerning Gram Panchayat. The concerning Gram Panchayat shall deposit 60% of the amount received in the Gram Kosh of the concerned village, in which the quarry is situated.(b)Janpad Panchayat shall be a unit at the district level for distribution of revenue. After distributing the revenue upto 3 lakh rupees of Gram Panchayat concerned, the balance amount, if any, shall be deemed to be the income of the concerned Janpad Panchayat. The revenue upto one crore rupees shall be allotted to concerning Janpad Panchayat in a financial year. After allotment to the concerned Gram Panchayat, the balance amount, if any, shall be distributed equally among the other Janpad Panchayats of the district and this distribution shall include that Janpad Panchayat also, to whom one crore rupees has been allotted.(c)after distribution of one crore rupees to each Janpad Panchayat, the balance amount, if any shall be distributed by the District Distribution Committee after pooling this amount and shall accord approval of allotment of the said amount for the development works for providing basic facilities in the district.(d)the Janpad Panchayat shall use allotted amount only for infrastructural development within their jurisdiction.(e)the income received from the auction and permits of quarries situated within the Corporation, Municipalities, Special areas and Nagar Panchayats shall be allotted to respective body, as the case may be, for their works.(f)the overall control on the amount to be distributed as above to the Janpad Panchayat and Gram Panchayats shall be of the Panchayat and Social Justice Department.(g)the details of revenue received from the Panchayats/ Corporations/Municipalities/Special areas/Nagar Panchayats shall be maintained by the Collector.]
