Section 30D in The Iron Ore Mines Labour Welfare Cess Rules, 1963
30D. Extent of grant-in-aid.
- Every owner of an iron ore mine who maintains a dispensary for the benefit of the labour employed in his mines shall, if the Chairman is of opinion that the dispensary 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 five paise per tonne recovered in respect of iron ore produced by the mine less the proportionate cost of recovery, or(ii)the amount spent by the owner of the mine in the maintenance of the dispensary service as determined by the Chairman, whichever is less:Provided that in the case of a dispensary which serves other workers and members of the public, the amount spent by the owner of the mine in the maintenance of the dispensary service for the purpose of this clause may, if separate expenditure figures are not available, be determined by the Chairman on proportionate basis.
