Section 30L in The Iron Ore Mines Labour Welfare Cess Rules, 1963
30L. Extent of grant-in-aid.
- Every owner who maintains a welfare centre for the benefit of the labour employed in his mine shall, if the Chairman is of opinion that the welfare centre conforms to the prescribed standard, be eligible to a grant-in-aid which shall not exceed.-(i)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. 10,000; and(ii)50 per cent, of the amount spent by the owner of the mine as recurring expenditure in the maintenance of the welfare centre, as determined by the Chairman:Provided that the amount determined shall not include the amount, if any, spent on repairs and replacements.
