(1)The Central Government shall cause to be maintained a separate account of all amounts received by way of light-dues, expenses costs and fines under this Act and of all expenditure incurred for the purposes of this Act, and shall cause such account to be laid before the Central Advisory Committee as soon as possible after the close of each financial year.(2)The Central Government shall cause to be laid before the Central Advisory Committee before the close of each financial year a statement of the estimated receipts under and expenditure for the purpose of this Act during the forthcoming year.[DELEGATION OF POWERS] [Inserted by Act 52 of 1949, Section 3.]
