Section 3(a) in The Cine-Workers Welfare Fund Act, 1981
(a)such amounts as the Central Government may, after due appropriation made by Parliament by law in this behalf, provide from out of the proceeds of the duty of excise credited under section 5 of the Cine-Workers Welfare Cess Act, 1981 after deducting therefrom the cost of collection as determined by the Central Government under this Act.
