(2)The amount credited under sub-clause (1) shall be spent only for the following purposes, namely,-(i). paying or equalising the expenditure incurred by the producer on freight in accordance with the provisions of this Order;(ii)equalising concession, if any, granted in the matter of price for supplies to Government or for purposes of export under the second proviso to clause 8;(iii)expenses incurred by the Controller in discharging the functions under this Order subject to such limits, if any, as may be laid down by the Central Government in this behalf.(iv)[ such expenses by the Development Commissioner for cement Industry as may be necessary for the purpose of increasing the production of cement, securing its equitable distribution and availability at fair prices] [Substituted by S.O. 415 (E), dated 22nd April, 1987.]
