Section 4(c) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Act, 1976
(c)to pay annually grants in-aid to such of the owners of iron ore mines or manganese ore mines or chrome ore mines who provide to the satisfaction of the Central Government welfare measures of the prescribed standard for the benefit of persons employed in their mines, so, however, that the amount payable as grants-in-aid to such owners shall not exceed—(i)the amount spent by them in the provision of welfare measures as determined by the Central Government or any person specified by it in this behalf, or(ii)such amount as may be prescribed,
