Section 34(2) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
(2)Every owner of an Iron Ore Mine or a Manganese Ore Mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a dispensary, hospital or maternity centre for the benefit of the labour employed in his mine shall, if the Welfare Commissioner is of opinion that the dispensary, hospital or maternity centre conforms to the prescribed standard, be eligible to a grant-in-aid which shall not exceed,--(i)[ the amount of duty at the rate of ten paise per tonne recovered in respect of Iron Ore or Manganese Ore or Chrome Ore produced by the mine less the proportionate cost of recovery; or] [ Substituted by G.S.R. 656(E), dated 4.10.2004 (w.e.f. 5.10.2004).](ii)75 per cent of the amount spent by the owner of the mine on the maintenance of the dispensary, hospital or maternity centre as determined by the Welfare Commissioner whichever is less:Provided that in the case of a dispensary, hospital or maternity centre which serves other workers and the members of the public, the amount spent by the owner of the mine on the maintenance of the dispensary, hospital or maternity centre service for the purpose of this clause may, if separate expenditure figures are not available, be determined by the Chairman on proportionate basis.
