Section 8(3) in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
(3)Notwithstanding anything contained in sub-section (1), the State Government may, authorise the board to utilise the fund for giving loan or advance to an occupier where such loan or advance is for enabling, the occupier to discharge the obligation imposed on him by or under any law for the time being in force, for the safety and health of the workers and members of their family.
