Section 57(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)The proceeds of the cess, reduced by the cost of collection as may be determined by the Central Government, shall, after due appropriation made by Parliament by law, be transferred to Limestone and Dolomite Mines Labour Welfare Fund in Section J:-(a) Reserve Funds; (b) Reserve Funds not bearing interest under the Major Head 8229-Development and Welfare Funds-Mines Welfare Funds in the Public Account of the Central Government for expenditure on measures for the welfare of labour employed in the limestone and dolomite mining industry.
