Section 43(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(2)The proceeds of the case, 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 "Section T-Deposits and Advances-Part II - Deposits not bearing interest-(B) Reserve Funds-Iron Ore Mines Labour Welfare Fund" in the public account of the Central Government for expenditure on measures for the welfare of labour employed in the iron ore mining industry.
