Union of India - Act
The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
UNION OF INDIA
India
India
The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
Rule THE-LIMESTONE-AND-DOLOMITE-MINES-LABOUR-WELFARE-FUND-RULES-1973 of 1973
- Published on 15 November 1973
- Commenced on 15 November 1973
- [This is the version of this document from 15 November 1973.]
- [Note: The original publication document is not available and this content could not be verified.]
15.
/712G.S.R. 1273, dated the 15th November, 1973. - Whereas the draft of the Limestone and Dolomite Mines Labour Welfare Fund Rules, 1973, was published as required by sub-section (1) of Section 16 of the Limestone and Dolomite Mines Labour Welfare Fund Act, 1972 (62 of 1972), at pages 1278 to 1295 of the Gazette of India, Part 2 Section 3, sub-section (i), dated the 30th June, 1973, under the notification of the Government of India in the Ministry of Labour and Rehabilitation (Department of Labour and Employment) No. G.S.R. 689, dated the 12th June, 1973, inviting objections and suggestions from all persons likely to be affected thereby, till the 15th August, 1973;And whereas the said Gazette was made available to the public on the 30th June, 1973;And whereas the objections and suggestions received from the public on the said draft have been considered by the Central Government.Now, therefore, in exercise of the powers conferred by Section 16 of the said Act, the Central Government hereby makes the following rules, namely:Chapter I
General
1. Short title and commencement
.-(1) These rules may be called The Limestone and Dolomite Mines Labour Welfare Fund Rules, 1973.2. Definitions
.-In these rules, unless the context otherwise requires,--Chapter II
Central Advisory Committee, Advisory Committees And Sub-Committees
3. Composition
.-(1)(a) The Central Advisory Committee shall consist of the following persons, to be appointed by the Central Government, namely:--(i)[ Chairman; [Substituted by G.S.R. 42(E), dated 22.1.1991 (w.e.f. 22.1.1991). ](ii)an officer of the Central Government, who shall be the Vice--Chairman, ex officio;(iii)two officers of the Central Government to be nominated by the Government, ex officio;](iv)[ Three Welfare Commissioners to be nominated by the Central Government, ex officio ] [ Substituted by G.S.R. 52(E), dated 27.1.1999 (w.e.f. 27.1.1999). ];(v)[ such number of persons to represent the owners of limestone and dolomite mines as are equal in number to the aggregate of those provided in sub-clauses (ii) to (iv) to be appointed, after consultation with such organisations, if any, of the owners as may be recognised by the Central Government in this behalf; [Substituted by G.S.R. 42(E), dated 22.1.1991 (w.e.f. 22.1.1991). ](vi)such number of persons, of whom one shall be a woman, to represent the persons employed in limestone and dolomite mines as are equal in number to those provided in sub-clause (v) to be appointed, after consultation with such organisations, if any, of persons so employed, as may be recognised by the Central Government in this behalf.](b)An officer of the Central Government shall be the Secretary of the Central Advisory Committee and shall be entitled to attend and take part in the meetings of the Committee, but shall not be entitled to vote.4. Term of office
.-(1) A member shall, unless he resigns his office or dies at an earlier date, hold office for a period not exceeding three years, as may be determined by the Central Government in each case, from the date of publication of the notification appointing him a member of the Advisory Committee or the Central Advisory Committee as the case may be, and shall be eligible for re--appointment:Provided that an outgoing member may continue in office until the appointment of his successor is notified in the Gazette of India.5. Resignation
.-A non-official member may resign his office by letter addressed to the Chairman and the resignation shall take effect from the date of its acceptance or on the expiry of thirty days from the date of its receipt by the Chairman whichever is earlier.6. Absence from India
.-(1) Before a non-official member leaves India he shall intimate to the Chairman the date of his departure from and the date of his expected return to India, and if he intends to be absent from India for a period longer than six months, he shall tender his resignation.7. Vacation of office
.-A non-official member shall be deemed to have vacated has office-8. Power to co-opt
.-(1) An Advisory Committee or the Central Advisory Committee may, at any time and for such period as it thinks fit, co-opt any person or persons to the Advisory Committee.9. Power to invite persons to attend meetings
.-An Advisory Committee or the Central Advisory Committee or its Chairman may at any time and for such meeting or meetings as is or are considered necessary, invite any person or persons to attend the meeting or meetings of the Committee and a person or persons so invited shall exercise all the powers of a member under these rules, except that he or they shall not be entitled to vote on any question coming before the Committee.10. Remuneration to members
.-(1) Every non-official member, including a non-official member co-opted under rule 8, shall be entitled to receive travelling allowance and daily allowance [and conveyance allowance] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 21.4.1990).] in accordance with the instructions contained in the Ministry of Finance Office Memorandum No. F. 6 (26)-E. IV/59, dated the 5th September, 1960, as for the time being in force.[* * *] [ Sub-Rule (2) omitted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 21.4.1990).]11. Disposal of business
.-(1) Every question which an Advisory Committee or the Central Advisory Committee is required to take into consideration shall be considered either at a meeting or, if the Chairman so directs, by sending the necessary papers to every member for opinion:Provided that the papers may not be sent to a member who is absent from India.12. Time and place of meeting
.-An Advisory Committee or the Central Advisory Committee shall meet at such places and times as may be appointed by the Chairman.13. Notice of meetings and list of business
.-(1) Notice shall be given to every member present in India of the time and place fixed for each ordinary meeting at least fifteen days before such meeting and every member shall be furnished with a list of business to be considered at the meeting:Provided that when an emergency meeting is called by the Chairman such notice shall not be necessary.14. Presiding at meetings
.-The Chairman shall preside at every meeting at which he is present and in his absence, the Vice-Chairman shall preside.15. Quorum
.-No business shall be transacted at a meeting of an Advisory Committee or the Central Advisory Committee whether an ordinary or emergency meeting unless at least three members in the case of an Advisory Committee and ten members in the case of the Central Advisory Committee having the right to vote are present, of whom the Chairman or Vice-Chairman shall be one:Provided that if at any meeting less than three or ten, as the case may be, of such members attend, the Chairman may adjourn the meeting to a date not less than seven days later, informing the members present and sending notice to the other members that he proposes to dispose of the business at the adjourned meeting whether there is a quorum or not and it shall thereupon be lawful to dispose of the business at the adjourned meeting irrespective of the number of members attending it.16. Recommendation by majority
.-(1) Every question at a meeting of an Advisory Committee or the Central Advisory Committee shall be decided by a majority of votes of the members present and voting on that question; but the minority shall in all cases have the right of requiring their dissent to be noted.17. Minutes of meetings
.-The proceedings of each meeting of an Advisory Committee or the Central Advisory Committee shall be circulated to all members present in India, as soon as possible after the meeting, shall be read out and confirmed at the next meeting of the Committee, shall be signed by the Chairman or the Vice-Chairman presiding, as the case may be, and shall thereafter be recorded in a minute book, which shall be kept for permanent record.18. Headquarters of an Advisory Committee or the Central Advisory Committee
.-The Headquarters of an Advisory Committee shall be at such place or places as may be fixed by the Central Government and the Headquarters of the Central Advisory Committee shall be in New Delhi.19. Executive of an Advisory Committee
.-(1) The Commissioner shall be the Chief Executive of an Advisory Committee and exercise the executive functions of the Committee on its behalf.20.
[* * *] [ Rule 20 omitted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981 (w.e.f. 12.6.1982).]21. Conditions of service of persons appointed under section 8 of the Act
.-Until other provision is made in this behalf, persons appointed under section 8 of the Act shall be governed by such rules relating to the terms and conditions of service of Government servants generally, as may be made applicable, with modification, if any, to such persons by the Central Government.22. Schemes of expenditure
.-(1) The sanction of the Central Government to the budget shall, if no specific mention is made to the contrary, be deemed to include sanction to expenditure on all approved schemes included in the budget.23. Budget
.-(1) The annual budget as prepared by the executive in consultation with the Finance Sub-Committee shall be considered by the Advisory Committee, concerned each year and thereafter a copy of the budget, as approved by the Advisory Committee, shall be forwarded not later than the 1st day of October each year for sanction to the Central Government which may make such alterations therein as it considers necessary before according its sanction.24. Other matters to be considered by an Advisory Committee
.-(1) An Advisory Committee shall, besides carrying out its statutory duties, consider and advise upon any matter concerning these rules referred to it by the Central Government or State Government for advice.25. Committee to be informed of expenditure
.-(1) A memorandum setting forth any grant made or expenditure incurred since the last meeting shall be laid at each meeting of an Advisory Committee.26. Finance Sub-Committee
.-(1) An Advisory Committee shall elect from among its members two persons of whom one shall be a person representing the owners of the limestone mines or dolomite mines or of both and the other representing the workers of the limestone mines or dolomite mines or of both, to constitute a Finance Sub-Committee of which the Commissioner shall be an additional member and president.27. Duties of the Finance Sub-Committee
.-The duties of the Finance Sub-Committee shall be to frame schemes of expenditure, to advise on the budget drawn up by the executive of the Advisory Committee and on the accounts of the Advisory Committee and also in regard to all expenditure and to consider all schemes referred to in proviso (ii) to rule 22.28. Other Sub-Committees
.-An Advisory Committee, may, as and when considered necessary, constitute from among its members, as many sub--committees as it may deem necessary for considering and reporting on such matters as may be specifically assigned to it.29. Meetings of Sub-Committees
.-The meetings and proceedings of the Finance Sub-Committee and any other sub-committee which may be constituted under rule 28 shall be governed by the provisions herein contained for regulating the meetings and proceedings of an Advisory Committee in so far as the same are applicable.Chapter III
Grants And Welfare Standards
30. Grants
.-(1) In each case in which a grant is made by or with the approval of the Central Government to a State Government, a local authority, the owner of a limestone or dolomite mine, or any other person, in aid of any scheme approved by the Central Government for the purposes of the Act, the Central Government may impose conditions necessary for ensurings-:-(a)that the work for which the grant is made is duly and promptly executed and the money is actually utilised for the purpose for which it is granted;(b)that the date on which the grant is calculated are in accordance with facts;(c)that any particulars which the Central Government may from time to time require for the proper discharge of its responsibilities are promptly supplied;(d)that all necessary facilities for inspection are accorded to persons duly authorised by the Central Government for the purpose of clause (a) or for checking the correctness of any particulars supplied under clause (c) or for the collection of any such particulars;(e)that proper accounts of the money granted are kept and are submitted for audit by such persons as the Central Government may authorise in this behalf; and(f)that an additional statement of accounts together with a certificate of a Registered Accountant or other recognised body of auditors to the effect that the accounts are correct, is furnished by the granted.31. [ Standard of dispensary or hospital services [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981 (w.e.f. 12.6.1982).]
.-(1) The standard of dispensary or hospital services to be provided by owners of limestone or dolomite mines for the purpose of getting the grants-in-aid envisaged under clause (c) of sub-section (2) of section 5 of the Act shall be as specified in Schedule I and I-A as the case may be (hereafter in this rule and in rules 32 and 33 referred to as the prescribed standard).32. [ Inspection of dispensary or hospital [ Substituted by G.S.R. 765(E), dated 24.11.2004 (w.e.f. 24.11.2004).]
.-The dispensary or hospital maintained by owners of Limestone or Dolomite Mines shall be inspected annually by the Welfare Commissioner of the region and the Seniormost Medical Officer jointly. They shall, if the dispensary or hospital conforms to the prescribed standard of the dispensaries or hospitals of the Labour Welfare Organisation, as the case may be, issue a certificate in Form A which shall be valid for a period of one year from the date of the issue.]33. Submission of periodic returns
.-Every owner of limestone or dolomite mines who maintains a dispensary or hospital service according to prescribed standard shall submit to the Welfare Commissioner-34. Standard of maternity centre
.-(1) The standard of maternity centre to be provided by owners of limestone or dolomite mines for the purpose of getting the grants-in-aid envisaged in clause (c) of sub-section (2) of section 5 of the Act shall be as specified in Schedule II, hereinafter in this rule and in rules 35, 36 and 37 referred to as the prescribed standards.35. [ Inspection of maternity centre [ Substituted by G.S.R. 765(E), dated 24.11.2004 (w.e.f. 24.11.2004).]
.-The maternity centre maintained by owners of Limestone or Dolomite Mines shall be inspected annually by the Welfare Commissioner of the region and the Seniormost Medical Officer jointly. They shall, if the maternity centre conforms to the prescribed standard of the maternity centre of the Labour Welfare Organisation, issue a certificate in Form B which shall be valid for a period of one year from the date of the issue.]36. Submission of periodic returns
.-Every owner of a limestone or dolomite mine who maintains a maternity centre according to the prescribed standard shall submit to the Commissioner in January of each year a certified statement of the expenditure incurred on the maternity centre during the preceding twelve months.37. [ Extent of grant-in-aid [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981 (w.e.f. 12.6.1982). ]
.-(1) Every owner of a Limestone or Dolomite Mine who maintains a dispensary, hospital or a maternity centre for the benefit of labour employed in his mine which conforms to the prescribed standard under rule 31 or 34, as the case may be, and is subject to inspection under rule 32 or 35, as the case may be, shall, if he desires to carryon improvement of the ][existing facilities] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1987 (w.e.f. 28.3.1987).][, in case of dispensary and maternity centre, and before the publication of Limestone and Dolomite Mines labour Welfare Fund (Amendment) Rules, 1981, in case of hospital be eligible for grant-in-aid in respect of non-recurring expenditure on such improvement as the Central Government may decide, subject to the condition that it shall not exceed 50 per cent of the said expenditure.38. Standard of facilities for education and recreation
.-(1) The standard of facilities for education and recreation of workers to be provided by owners of limestone or dolomite mines for the purpose of getting grants-in-aid as envisaged in clause (c) of sub-section (2) of section 5 of the Act shall be as specified in Schedule III, hereinafter in this rule and in rules 39 and 40 referred to as the prescribed standard.39. [ Inspection [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1983 (w.e.f. 2.7.1983).]
.-The welfare centre maintained by owners of limestone and dolomite mines shall be inspected at intervals not exceeding one year by such officer as may be authorised by the Commissioner for the purpose or by the Commissioner himself whenever he considers it necessary and the inspecting officer or the Commissioner, as the case may be, shall issue a certificate in Form "C", indicating whether the centre conforms to the prescribed standard or not, which shall be valid for a period of one year from the date of issue.]40. Submission of periodic returns
.-Every owner of a limestone or dolomite mine who maintains a welfare centre according to the prescribed standard shall submit to the Commissioner--41. Extent of grant-in-aid
.-Every owner of a limestone or a dolomite mine who maintains a welfare centre for the benefit of the labour employed in his mine which conforms to the prescribed standard under rule 38 and subject to inspection under rule 39 be eligible to grant-in-aid which shall not exceed 50 per cent. of the amount spent by the owner of the mine in the construction and equipment of the welfare centre subject to a maximum of Rs. [15,000] [[ Substituted by the Limestone and Dolomite Mines Labour Welfare FundChapter IV
Assessment And Recovery
42. Assessing and collecting authority for duty of excise
.-The Commissioner shall be responsible for the assessment and collection of the cess levied under the Act.43. Maintenance of registers
.-(1)(a) Every owner of a limestone or dolomite mine shall maintain in Form D a date-wise register of production and disposal of limestone or dolomite.(b)at the close of each month, the entries made against each date in the register shall be totalled and the total production and disposal during the month shall be entered therein.(c)The duty of excise, as fixed under section 3, payable by the owner of the mine to the Central Government on the limestone or dolomite used by such owner for any purpose in connection with the manufacture of cement, iron or steel shall be worked out and recorded in the register itself.Explanation .-In calculating the duty of excise payable, a fraction of less than half a tonne in the total of limestone or dolomite used during the month shall be ignored and a fraction of half or more than half of a tonne shall be reckoned as one tonne.[(1-A)(a) Every purchasing agent or stockist of limestone or dolomite shall maintain in Form D-1 a date-wise register of the receipts and disposal of limestone or dolomite.(b)At the close of each month the entries made against each date in the register shall be totalled and the total receipt and disposal during the month shall be entered therein.(c)The duty of excise as fixed under section 3 payable by the purchasing agent or the stockist under section 4 in relation to such limestone or dolomite to the occupier of factory shall be calculated and recorded in the register itself alongwith the amount of duty actually paid.Explanation .-In calculating the duty of excise payable, a fraction of less than half a tonne in total of limestone or dolomite sold or otherwise disposed of to the occupier of any factory during the month shall be ignored and a fraction of half or more than half a tonne shall be reckoned as one tonne.] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983).]44. Submission of returns
.-(1) Every owner of a limestone or dolomite mine [purchasing agent or stockist] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983).] and every occupier of a factory receiving limestone or dolomite shall submit to the Commissioner, in duplicate, a return in Form D [Form D-1] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] and Form E, respectively for each month in accordance with the entries made in the register maintained under sub-rule (1) [or sub-rule (1-A)] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or sub-rule (2) of rule 43, as the case may be, duly signed by him or any other person authorised by him in this behalf, so as to reach the Commissioner not later than the last day of the month following the month to which the return pertains.45. Penalty for delay in submission of returns
.-If the return for any month or period does not reach the Commissioner within the time specified in rule 44, the owner of the limestone or dolomite mine [or purchasing agent or stockist] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or the occupier of the factory, as the case may be, shall be punishable with fine which may extend to five hundred rupees.46. Late returns and revision of returns
.-If the owner of any mine [or purchasing agent or stockist] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or the occupier of any factory has not furnished the return under rule 44 within the specified date or having furnished it, discovers any omission or wrong statement therein, he may furnish the return or revised return, as the case may be, at any time before the order of final assessment under rule 49 or 50, as the case may be, is passed.47. Provisional assessment and payment of duty of excise
.-(1) The amount of duty of excise payable by the owner of a mine for any month and recorded in the register specified in sub-rule (1) of rule 43 shall be deemed to be a provisional assessment of the duty of excise for that month and shall be subject to final assessment under rule 49.48. [ Manner of payment of duty [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1990 (w.e.f. 29.9.1990).]
.-(1) The payment of the duty of excise by the owner of a mine under sub-rule (2) of rule 47, or of the amount collected by the occupier of any factory under sub-rule (4) of rule 47, shall be made by sending to the Commissioner a crossed cheque or crossed demand draft drawn in his favour and payable at the station at which he is stationed along with a treasury challan duly filled in indicating the head of Account as 0038-Union Excise duties-Cess on Commodities-Limestone and Dolomite Cess" creditable to the account of P.A.O. (Main Secretariat), Ministry of Labour, New Delhi.49. Final assessment of duty of excise payable by owner of a mine
.-(1)(a) If the Commissioner is satisfied that the return submitted by any owner of a mine is correct and complete, he shall confirm the provisional assessment referred to in sub-rule (1) of rule 47 as final and send an intimation to that effect to the owner of the mine in Form G within ninety days of the date of receipt of the return.(b)If the Commissioner is not so satisfied or no return is filed by the owner of a mine, he may issue a notice in Form H on the owner of the mine requiring him to submit a return or a revised return in Form D, as the case may be, within such time as may be specified in the notice and he may also depute an officer for the purpose of verification of the correctness and completeness of the return submitted under rule 44 with reference to the books and accounts and other relevant records of the mine at its premises.(c)The officer deputed by the Commissioner shall be afforded all necessary facilities at the premises of the mine for the purpose of verification.(d)If on consideration of the return or the revised return received in compliance of the notice in Form H or after verification of the return as aforesaid, or if no such return is received within the specified time, on the basis of the information in his possession, the Commissioner is satisfied that any amount on account of duty of excise is due from the owner of the mine, he shall issue on him a Demand Notice in Form I requiring him the payment of the amount due within the time specified therein and the owner shall further be punishable with fine which may extend to five hundred rupees as provided in rule 45, for non-submission of the return in Form D.50. Final assessment of duty of excise payable by persons selling or otherwise disposing limestone or dolomite to the occupier of any factory
.--(1)(a) If the Commissioner is satisfied that the amount of duty of excise received or collected by the occupier of the factory from the person by whom the limestone or dolomite is sold or otherwise disposed of to such occupier, is the total amount of the duty of excise payable by him as fixed under section 3, he shall confirm the provisional assessment referred to in rule (3) of rule 47 as final and send an intimation to that effect to the said occupier in Form J within ninety days of the receipt of the intimation in Form F.(b)If the Commissioner is not so satisfied or no return in Form E is filed or information in Form F for any month furnished by the occupier of any factory by the specified date in the manner laid down in rules 44 and 47, the Commissioner may issue a notice in Form K on the occupier of the factory concerned requiring him to submit a return or revised return in Form E, or information or revised information in Form F, or both, as the case may be, within such time as may be specified in the notice and he may also depute an officer for the purpose of verification of the correctness and completeness of the return or the information furnished by the occupier concerned in Form F, with reference to the books and accounts and other relevant records of the factory at its premises.(c)The officer deputed by the Commissioner shall be afforded all necessary facilities at the premises of the factory for the purpose of verification.(d)If no consideration of the return or revised return, or information or revised information or both, received in compliance of the notice in Form K or after verification of the return or information, or both, as aforesaid, or if no such return or revised return, or information or revised information, or both, is or ore received within the specified time, on the basis of the information in his possession, the Commissioner is satisfied that any amount on account of duty of excise is due from the occupier of the factory, he shall issue on him a demand notice in Form L requiring him the payment of the amount within the time specified therein and the occupier of the factory shall further be punishable with fine which may extend to five hundred rupees as provided in rule 45 for non-submission of the return in Form E or information in Form F.51. Penalty for non-payment of duty of excise
.-The penalty under section 12 be imposed by the Commissioner after giving notice to the defaulter in Form M and the Demand Notice shall be issued in Form N.52. Recovery of duty of excise on limestone or dolomite which has escaped assessment
.-If--53. Recovery of unpaid duty of excise and penalty
.-(1) The Commissioner shall (in order to recover the unpaid amount of the duty of excise, interest and the penalty) apply to the Collector of the district in which the mine or the factory is situated, as the case may be, for the recovery of the amount remaining unpaid as arrears of land revenue under section 13.54. Review
.-(1) Within 30 day from the date of issue of a Demand Notice, any owner of the mine [or purchasing agent or stockist] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1983 (w.e.f. 13.8.1983).] or any occupier of a factory, as the case may be, may submit a petition to the Central Government with a copy to the Commissioner, asking for a review of such assessment or orders under section 11 or section 12:Provided that no such petition shall be entertained unless the Central Government is satisfied that the amount demanded has been paid as required under rule 49 or rule 50, as the case may be.55. Records of collection
.-(1) For the proper accounting of duty collected under these rules, the Commissioner shall maintain records to show the following particulars along with any other particulars required, namely:--(a)assessment and collection of duty;(b)interest payable under section 11;(c)penalty imposed for non-payment of duty under section 12;(d)particulars of petitions and orders thereon; and(e)refunds.56. Liability of owner of mine selling or otherwise disposing of limestone or dolomite to the occupier of a factory
.-In these rules, the reference to the person by whom limestone or dolomite is sold or otherwise disposed of to the occupier of the factory shall be construed to mean reference to the owner of a mine where such owner happens to be the person selling or otherwise disposing of limestone or dolomite produced in the mine to the occupier of the factory and shall be liable as such.Chapter V
Miscellaneous
57. Maintenance of the accounts
.-(1) The amount of the cess collected under the Act shall be credited to Major Head [[0038] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978).][-Union Excise Duties-Cess on Commodities-Limestone and Dolomite] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978).].58. Allocation
.-The proceeds of the cess transferred to the Limestone and Dolomite Mines Labour Welfare Fund every year and such other moneys as may be received in the Fund shall be distributed by the Central Government for expenditure in limestone and dolomite producing areas in proportion to their production or in such manner as may be decided in consultation with the Government of those areas.59. Statistics and other information
.-(1) The owner of a limestone or dolomite mine or purchasing agent or stockist and the occupier of any factory shall furnish such statistics or other information as the Central Government or any other person authorised by the Central Government in writing in this behalf, may by written order, require for the purposes of the Act in such form or manner and within such time as may be specified in the order.60. Prosecution
.-No Court shall take cognizance of any offence punishable under rule 45, sub-clause (d) of sub-rule (1) of rule 49, sub-clause (d) of sub-rule (1) of rule 50, and rule 59 save on a written complaint made by or under the authority of the Commissioner.[Schedule I] [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981 (w.e.f. 12-6-1982).](See rule 31)Standard Of Dispensary ServicesI. Building| 1. Dispensary catering for 1,000 workers or less-Three rooms to be used as follows : | |
| (i) Consulting room | (5 metres x 4 metres) |
| (ii) Dressing room | (5 metres x 4 metres) |
| (iii) Dispensary and store room | (5 metres x 4 metres) |
| Covered waiting accommodation 15 square metres, two latrines (flush type) each 2 metres x 3 metres. | |
| 2. Dispensary catering for 1,001 to 2,000 workers-Six rooms to be used as follows :- | |
| (i) Consulting room for males | (5 metres x 4 metres) |
| (ii) Consulting room for females | (5 metres x 4 metres) |
| (iii) Minor Operation room | (5 metres x 4 metres) |
| (iv) Dispensary room | (5 metres x 4 metres) |
| (v) Laboratory room | (15 to 18 square metres) |
| (vi) Store room | (5 metres x 4 metres) |
| Covered waiting accommodation-20 square metres, two latrines (flush type) each 2 metres x 3 metres. | |
| 3. Dispensary catering for 2,001 workers or more-Nine rooms to be used as follows :- | |
| (i) Consulting room for males | (5 metres x 4 metres) |
| (ii) Consulting room for females | (5 metres x 4 metres) |
| (iii) Minor Operation room | (5 metres x 4 metres) |
| (iv) Dispensary room | (5 metres x 4 metres) |
| (v) Laboratory room | (15 to 18 square metres) |
| (vi) Dressing room | (3 metres x 4 metres) |
| (vii) Dark room | (3 metres x 3 metres) |
| (viii) Registration and Record office room | (15 square metres) |
| (ix) Store room | (5 metres x 4 metres) |
| 1. Dispensary catering for 250 workers or less: | |
| Medical Licentiate or Graduate | 1(whole-time) |
| Auxiliary Nurse-Midwife | 1(whole-time) |
| Compounder-cum-Dresser | 1(whole-time) |
| Sweeper | 1(whole-time) |
| 2. Dispensary catering for 251 to 500 workers: | |
| Medical Graduate | 1(whole-time) |
| Auxiliary Nurse-Midwife | 1(whole-time) |
| Compounder-cum-Dresser | 1(whole-time) |
| Sweeper | 1(whole-time) |
| 3. Dispensary catering for 501 to 1,000 workers: | |
| Medical Graduate | 1 |
| Auxiliary Nurse-Midwife | 1 |
| Compounder-cum-Dresser | 1 |
| Sweeper | 1(whole-time) |
| Attendants | 2 |
| Cook | 1 |
| 4. Dispensary catering for 1,001 to 2,000 workers: | |
| Medical Graduate | 1 |
| Compounder | 1 |
| Dresser | 1 |
| Auxiliary Nurse-Midwife | 1(whole-time) |
| Sweepers | 2 |
| Attendants | 3 |
| Cook | 1 |
| 5. Dispensary catering for 2,001 workers or more: | |
| Medical Graduate | 1 |
| Medical Licentiate or Graduate | 1 |
| Compounder | 1 |
| Dresser | 2 |
| Auxiliary Nurse-Midwife | 1(whole-time) |
| Nurse | 1 |
| Sweepers | 2 |
| Attendants | 4 |
| Cooks | 2 |
1. Acid Acetic
2. Acid Boric
3. Acid Carbolic
4. Acid Salicylic
5. Aqua Distillate
6. Ammon Carbonate
7. Aspirin
8. Benedict's solution
9. Ephedrine Hydrochloride (1/2 gm. tab.)
10. Ether
11. Extract Clyerr, Liq.
12. Ferri sulph tablets Fersolate
13. Glucose powder and injection
14. Glycerine
15. Gum acacia
16. Kaoline
17. Liq. Ammon Acetate
18. Lysol or Dettol or Savlon
19. Mag. oxide powder or mag. Trisillicate
20. Mag. Sulph
21. Multi vitamin tab.
22. Glaxena
23. Oil Menth pip.
24. Paludrine tab.
25. Phenobarbitone tab.
26. Pot. Iodide
27. Pot. Bromide
28. Pot. Permanganate
29. Sodi. bicarbonate
30. Sodi. Salicylate
31. Spt. ammon aromat.
32. Spt. methylated
33. Spt. rectified
34. Sulphanilamide or sulphadiazine tablets
35. SuIphaguianadine tablet
36. Sulphanilamide powder
37. Tab. Digoxin/Pill Digitalis Co. B.P.C.
38. Tinct. Belladona
39. Tinct. Benzoin Co.
40. Tinct. Opii camphorate
41. Tinct. Card Co.
42. Tinct. Hyoscyamus
43. Tinct. Iodine
44. Vaseline
45. Zinc Oxide
46. Cora mine or Nikethmide
47. Emetine Hydrochlor (amp. 30 mg., 60 mg.)
48. Perocaine (Hydrochlor or Novocain 2% amp.)
49. Serum Tatanus anti toxin 1,500 units
50. Tab. Atropine (1/100 gr.)
51. Tab. Morphine (60 mg.)
52. Penicillin (1,00,000 ampoules or 4,00,000 unit amps.)
53. Streptomycin (1 gm. amp.)
54. PAS (Paramine cydealic acid) (Bigger dispensary)
55. Inj. Adrenalin Hydrochloride
56. Pot. Citrate
57. Isonicotinic Acid Hydrazide 100 mg. tab.
58. Dextrose and sodium chloride injections U.S.R. in transfusion bottles.
59. Distilled water ampoules
60. Liquid paraffin
61. Tetanus toxide
62. Inj. Spasmindon
63. Inj. Methergin
64. Inj. Novalgin
65. Lethidrone (bigger dispensary)
66. lnj. Siquil.
67. Inj. Pethdine Md.
68. Inj. Phenergan
69. Inj. Largactil
70. Inj. Mephentine sulphate
71. Inj. Decadron
72. Inj. Avil
73. Gardenal Sodium (Bigger dispensary)
74. Inj. Calcium gluconate
75. Inj. Clouden
76. lnj. Serpasil
77. Inj. Aminephollin 10 ml.
78. Inj. Vit K.
79. Inj. Vit B, C & B12.
80. Inj. B. Complex (bigger dispensary)
81. Inj. Paraldehyde ampoule of 5 ml.
82. Tab.
83. Liver Cetrac (bigger dispensary)
84. Inj. Cedilanid -do
85. Inj. Streptopenicillin
86. Inj. Lasiz (bigger dispensary)
87. Inj. Proluton Depot -do
88. Tab. B. Complex -do
89. Tab. cal gluconate
90. Tab. vit. C (ascorbic acid).
91. Tab. Esidrex
92. Tab. Antacid
93. Tab. prednistone
94. Piperazine citrate.
95. Chlorampehnical cap. (125 mg. & 250 mg.)
96. Cap. Tetracyclin Hc. 250 mg.
97. Tab. Avil
98. Tab. Sequill (bigger dispensary)
99. Tab. Phenylbutazone
100. Tab. Serpasil
101. Tab. Asmapax depot.
102. Tab. Sorbitrate (bigger dispensary)
103. Terramycin eye joint.
104. Syrup Tolum
105. Syrup Vasaca
106. Liquorice Liquid extract
107. Merbromin powder
108. Alcohol (spirit)
109. Tab. Aspirin
110. Shark liver oil
111. Tab. methergin (bigger dispensary)
112. Hydrogen Peroxide -do
113. Lobelia tincture
114. Orange tincture
115. Sodium citrate
116. Paracetamol tablets [for patients sensitive with ulcer where Aspirin is contra-indicated (bigger dispensary)]
117. Paracetamol syrup (for children) (bigger dispensary)
118. Mexoform tablets-Entroquinol-Entrovioform
119. Oxyphembutazone tables (Tendril) (bigger dispensary)
120. Antidiarrhoea suspension (children)
121. Multivitamin drops (children)
122. LT.P. Vaginal tablets
123. Flagyl'tablets
124. Equinil tablets
125. Tinct. Zingiheres
126. Tab. Chloroquin Phosphate (Nivaquin)
127. Tab. Heirazan
List of Prepared Mixtures1. Expectorant
2. Alkaline
3. Antacid
4. Carminative
5. Anti-Asthmatic
6. Bismuth-Kaoline
7. Diaphorlatic
8. Sodium Salicylate
9. Potassium Iodide
10. Potassium Citrate
11. Alba
Prepared Ointments1. Enteroquinol
2. Salicilic Acid
3. Boric Acid
4. Zinc Oxide
Prepared Lotion1. Eye drop
2. Ear drop
3. Calamine lotion
4. Jention violet
5. Mercurochrome
6. Nasal drops
7. Liniment turpentine
Note. - The actual quantities of the above mentioned items to be stocked shall be such as are found necessary in the light of day-to-day working of the dispensaries: provided that provision for drugs shall be made at each dispensary at least at the rate of 50 paise per annum per worker attached to the dispensary.| B. DRESSING | Number | |
| 250 workers or below | 251-1,000 workers | |
| 1. Bandage, roller 15 cm. | 6 | 6 |
| 2. Bandage, roller 10 cm. | 6 | 6 |
| 3. Bandage, roller 8 cm. | 6 | 6 |
| 4. Bandage Triangular | 6 | 6 |
| 5. Cotton wool | 450 gms. | 450 gms. |
| 6. Gauge meter each | 6 | 12 |
| 7. Lint | 100 gms. | 100 gms. |
| 8. Plaster of Paris bandage 10 cm. | - | 6 |
| 9. Plaster of Paris bandage 8 cm. | - | 6 |
| 10. Strapping adhesive 12 roller | 1 | 1 |
| 11. Strapping adhesive 2 roller | 1 | 1 |
| 12. Strapping adhesive 3 roller | 1 | 1 |
| 13. Burn Dressing | 6 | 12 |
| C. MEDICAL AND SURGICAL EQUIPMENTS | ||
| 1. Basin 35 cm. | 1 | 1 |
| 2. Bowls E. 3.5 cm. | 1 | 1 |
| 3. Bowls E. 4.5 cm. | 1 | 1 |
| 4. Catheter rubber (size 8 & 10) | 2 | 2 |
| 5. Cup feeding | 1 | 2 |
| 6. Douche can with fittings | - | 1 |
| 7. Drums dressing | 1 | 1 |
| 8. Examination lamp | 1 | 1 |
| 9. Forceps artery | 2 | 2 |
| 10. Forceps Cheatle | 1 | 1 |
| 11. Forceps dissecting toothed | - | 1 |
| 12. Forceps dissecting plain | 1 | 1 |
| 13. Hammer percussion | 1 | 1 |
| 14. Jug measures | 1 | 1 |
| 15. Lancet vaccination | - | 1 |
| 16. Mirror forehead | - | 1 |
| 17. Needle aneurysm | ||
| 18. Needle suture assorted | 6 | 6 |
| 19. Probe | 1 | 2 |
| 20. Razor Safety | 1 | 1 |
| 21.Rogerscholera apparatus or apparatus intravenous | 1 | 1 |
| 22. Stethoscope | 1 | 1 |
| 23. Syringes 2 cc. | 1 | 1 |
| 24. Syringes 10 c.c. | 1 | 1 |
| 25. Syringes 20 c.c. or above | - | 1 |
| 26. Sphygmomanometer | - | 1 |
| 27. Speculum nasal | 1 | 1 |
| 28. Speculum aural | 1 set | 1 set |
| 29. Stone primus | 1 | 1 |
| 30. Scaples | 1 | 2 |
| 31. Skinner mask | - | 1 |
| 32. Stretcher | 1 | 1 |
| 33. Syringes ear | - | 1 |
| 34. Spud eye | - | 1 |
| 35. Splint leg Thomas (medium) | - | 1 |
| 36. Splinting wire crammer | - | 1 |
| 37. Scissors straight Mayo | - | 1 |
| 38. Scissors straight both ends sharp | - | 1 |
| 39. Sterilizer instrument portable | - | 1 |
| 40. Thermometers | 1 | 2 |
| 41. Tongue depressor | 1 | 1 |
| 42. Tape measure | 1 | 1 |
| 43. Test type chart | 1 | 1 |
| 44. Tray dressing | 1 | 2 |
| 45. Tray kidney | 1 | 2 |
| 46. Tourniquet | 1 | 1 |
| 47. Undine | 1 | 1 |
| 48. Weighing machine | 1 | 1 |
| 49. Water proof sheets of 2 metres | 1 | 1 |
| 50. Autoclave | 1 | 1 |
| 51. Stomach tube | 1 | 1 |
| 52. Mouth gag | 1 | 1 |
| 53. Cat gut (assorted numbers) | 6 tubes | 12 tubes |
| 54. Silk worm gut or nylon thread | 5 metres | 6 metres |
| 55. Sets of wooden splints (4', 1/2,3', 1', 6") | 1 set | 2 set |
| 56. Lifter | 1 | 1 |
| 57. Enamel bucket | 1 | 1 |
| 58. Stainless steel dekchi 12" with cover | 1 | 2 |
| 59. Wooden board 7' x 1/2 x1" | 1 | 1 |
| 60. Torch with spare cells | 1 | 1 |
| 61. Stretcher | 2 | 2 |
| 62. Eye cups | 1 | 1 |
| 63. Refrigerator | 1 | 1 |
| 64. Microscope | 1 | 1 |