Section 4 in Coal Mines Labour Welfare Fund Act, 1947
4. Mines Labour Housing & General Welfare Fund.–
(1)The proceeds of the duty levied under section 3 shall be paid by the collecting agencies into the State Bank of India or into any Government treasury or sub-treasury in the prescribed manner, and shall be credited to a fund to be called the Coal Mines Labour Housing and General Welfare Fund, and apportioned under two separate accounts to be called the housing account of the Fund and the general welfare account of the Fund, in such manner as the Central Government from time to time may by notification in the official Gazette, determine:Provided that there shall at times be credited—(a)to the housing account of the Fund, not less than one anna and four pies, and(b)to the general welfare account of the Fund not more than four annas and eight pies,–out of the duty collected under this Act on every ton of coal or coke.(2)There shall also be credited to the housing account of the Fund–(a)any grant made there by the Central Government;(b)rents, if any, realized from housing accommodation constructed out of such account; and(c)any other moneys received by the Housing Board.
