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State of Bihar - Section

Section 22 in Bihar Minor Mineral Rules, 2017

22. Mineral Development Fund.

- All Settlees/Licensees or such other person or entity as directed by the State Government, shall deposit two percent of the mining lease amount every year in the Mineral Development Fund to be operated by the Mineral Development Foundation as indicated in Chapter XVI of these rules.Provided further that the State Government may by notification increase or decrease the percentage of this contribution.