Section 41 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
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 Fund(Amendment)Rules, 1983 (w.e.f. 2.7.1983).]].
