Section 30I(1) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(1)The standard of facilities for education and recreation of workers to be provided by owners of iron ore mines for the purpose of getting grants-in-aid as envisaged in Clause (e) of (Section 3 shall be as specified in Schedule III, hereinafter in this rule and in rules 30J, 30K and 30-L, referred to as the prescribed standard.
