Section 70A in The West Bengal Primary Education Act, 1973
70A. [ Crediting of proceeds of cess, penalty and interest to Primary School Council Fund. - Notwithstanding anything contained in any other provision of this Act, the proceeds of cess, penalty and interest, levied and recovered under section 78, section 78A, section 78B and section 78BB shall first be credited to the Consolidated Fund of West Bengal, and the State Government may, if the State Legislature by appropriation made by law in this behalf so provides, credit such proceeds of the cess, penalty and interest to the Primary School Council Fund from time to time, after deducting therefrom the expense of recovery, for being utilized exclusively for the purposes of the Act.] [Section 70A inserted by W.B. Act 13 of 2005.]
