(1) These rules may be called as the Mines and Minerals (Contribution to District Mineral Foundation) Rules, 2015.

(2) These rules shall be deemed to have come into force on the date of their publication in the Official Gazette.

Every holder of a mining lease or a prospecting licence-cum-mining lease in respect of coal and lignite and sand for stowing shall, in addition to the royalty, pay to the District Mineral Foundation of the district in which the mining operation are carried on, an amount at the rate of

(a) ten per cent of the royalty paid in term of the second schedule to the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957) (herein referred to as the said Act) in respect of mining lease or, as the case may be, prospecting licence-cum-mining lease granted on or after 12th January, 2015; and

(b) thirty per cent of the royalty paid in term of the Second Schedule to the said Act in respect of mining lease granted before 12th January, 2015.

2[The amount calculated at the rate specified in Rule 2 shall be paid with effect from the 12th January, 2015.]

1. Ministry of Coal, Noti. No. G.S.R. 792(E), dt. 20-10-2015, published in the Gazette of India, Extra., Part II, Section 3(i), dt. 20-10-2015, p. 2, No. 645

2. Subs. by G.S.R. 792(E), dt. 31-8-2016. Prior to substitution it read as: 3. Date from which contribution to be made. The amount calculated at the rate prescribed in Rule 2 shall be paid from the date of notification issued under Section 9-B(1) of the Act by the State Government establishing District Mineral Foundation or the date of coming into force of these rules, whichever is later. .