Section 26(2) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(2)If any medical or public health institution, hospital, dispensary or clinic is established and maintained by the State Government within a mining settlement for the benefit of persons residing within the settlement including those employed in mines, the State Government may require the Board to contribute such share of the cost of establishment and maintenance of the institution, hospital, dispensary or clinic, so established and maintained, as the State Government may consider reasonable.
