[03rd January 2025] In
exercise of the powers conferred by section 9B, sub-section (4) of section 15
and section 15A of the Mines and Minerals (Development and Regulation) Act,
1957 (Central Act No. 67 of 1957), the State Government hereby makes the
following rules further to amend the Rajasthan District Mineral Foundation
Trust Rules, 2016, namely:- (1)
These rules may be
called the Rajasthan District Mineral Foundation Trust (Amendment) Rules, 2025. (2)
They shall come into
force from the date of their publication in the Official Gazette. In
clause (iii) of sub-rule (1) of rule 13 of the Rajasthan District Mineral Foundation
Trust Rules, 2016,- (i)
in sub-clause (b),
for the existing punctuation mark "0;" appearing at the end, the
punctuation mark ":" shall be substituted; and (ii)
after the sub-clause
(b), so amended, the following new proviso shall be added, namely:- "Provided
that in case of removal of overburden used in M-sand unit as per the provisions
of sub-rule (1A) of rule 52 of the Rajasthan Minor Mineral Concession Rules,
2017, the contribution towards District Mineral Foundation Trust fund shall not
be payable.".Rajasthan
District Mineral Foundation Trust (Amendment) Rules, 2025
PREAMBLE