Section 5 in The Limestone And Dolomite Mines Labour Welfare Fund Act, 1972
5. Application of proceeds of duty of excise.-
(1)An amount equivalent to the proceeds of the duty of excise levied under this Act, reduced by the cost of collection as determined by the Central Government, together with any income from investment of the said amount and any other moneys received by the Central Government for the purposes of this Act, shall, after due appropriation made by Parliament by law, be paid to the credit of a fund to be called the Limestone and Dolomite Labour Welfare Fund (hereinafter referred to as the Fund).(2)The Fund shall be applied by the Central Government to meet the expenditure incurred in connection with measures which, in the opinion of that Government, are necessary or expedient to promote the welfare of persons employed in the limestone or dolomite mines; and in particular-(a)to defray the cost of measures for the benefit of persons employed in the limestone or dolomite mines directed towards-(i)the improvement of public health and sanitation, the prevention of disease and the provision and improvement of medical facilities;(ii)the provision and improvement of water supplies and facilities for washing;(iii)the provision and improvement of educational facilities; 4***(iv)the improvement of standards of living including housing and nutrition, the amelioration of social conditions and the provision of recreational facilities;
