Section 1 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Cess Act, 1976
1. Short title, extent and commencement
.-(1) This Act may be called The Iron Ore Mines [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [ Substituted by Act 44 of 1982, Section 3, for " AND MANGANESE ORE MINES LABOUR WELFARE" (w.e.f. 1.7.1983).] Cess Act, 1976.(2)It extends to the whole of India.(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different States:Provided that the Central Government may, by notification in the Official Gazette, apply in the first instance the provisions of this Act, only to iron ore mines, or only to manganese ore mines, [, or only to chrome ore mines,] [ Inserted by Act 44 of 1982, Section 3 (w.e.f. 1.7.1983).] in a State with effect from such date as may be specified in the notification, and if that Government is satisfied that it is necessary or expedient so to do, it may extend this Act to all iron ore mines [, manganese ore mines and chrome ore mines] [ Substituted by Act 44 of 1982, Section 4, for " and manganese ore mines" (w.e.f. 1.7.1983).] in that State with effect from such date as may be specified in the notification published in the Official Gazette.
