Section 44(4) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(4)If such expenses are not paid under sub-section (3), the officer appointed under that sub-section may, with the previous sanction of the State Government, make an order directing the persons having the custody of the balance of the Mining Settlement Fund to pay either at one time or by instalments such expenses in priority to any other charges and such person shall pay accordingly.
