(1)The Controller shall maintain an account to be known as the Cement Regulation Account to which shall be credited the amounts paid by the producer under [clause 9] [Substituted by S.O. 415 (E), dated 22nd April, 1987.] and such other sums of money as the Central Government may, after due appropriation made by law in this behalf [grant from time to time] [Substituted by S.O. 323, dated 12th January, 1968.],(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.](3)The Controller shall cause accounts to be kept of all moneys received and expended by him from out of the Cement Regulation Account and he shall prepare and submit such report and returns relating to the said account as may be required by the Central Government from time to time.(4)The balance, if any, remaining unspent in the Cement Regulation Account shall be disbursed in accordance with such directions as may be given by the Central Government in this behalf.
