Section 3(2) in The West Bengal Labour Welfare Fund Act, 1974
(2)The fund shall consist of -(a)all unpaid accumulations paid to the Board at such intervals and in such manner as may be prescribed;(b)all fines realised from the employees;(c)all fines imposed on employers by Courts for contravention of the provisions of-(i)the Industrial Disputes Act, 1947,(ii)the Factories Act, 1948,(iii)the Minimum Wages Act, 1948,(iv)the Payment of Wages Act, 1936,(v)the Industrial Employment (Standing Orders) Act, 1946,(vi)the West Bengal Shops and Establishments Act, 1963;(d)any contribution paid under section 9;(e)any penal interest paid under section 10;(f)any voluntary donations;(g)any fund transferred under sub-section (5) of section 11;(h)any loan, grant-in-aid or subsidy paid by the Central or State Government or any local authority;(hh)[ any sum paid by the Central Government or the State Government or any local authority for implementation of any scheme for the welfare of labour not employed in any establishment;] [Clause (hh) inserted by W.B. Act 23 of 1980.](i)any sum borrowed under section 12.
