Section 30H in The Iron Ore Mines Labour Welfare Cess Rules, 1963
30H. Extent of grant-in-aid.
- Every owner of an iron ore mine who maintains a maternity centre for the benefit of the labour employed in his mine shall, if the Chairman is of opinion that the maternity centre conforms to the prescribed standard, be eligible to a grant-in-aid which shall not exceed 50 percent of the amount determined by the Chairman as the amount spent by the owner in the maintenance of the maternity centre:Provided that in the case of a maternity centre which serves other workers and members of the public, the a mount spent by the owner in the maintenance of the maternity centre for the purpose of this clause may, if separate expenditure figures are not available, be determined by the Chairman on proportionate basis.
