Section 3 in The Beedi Workers Welfare Fund Act, 1976
3. Beedi Workers Welfare Fund.-
There shall be formed a Fund to be called the Beedi Workers Welfare Fund and there shall be credited thereto-(a)an amount which the Central Government may, after due appropriation made by parliament by law in this behalf, provide from and out of the proceeds of cess credited under section 4 of the Beedi Workers Welfare Fund Act, 1976 (56 of 1976), after deducting the cost of collection as determined by the Central Government under this Act;(b)any income from investment of the amount credited under the Act referred to in clause (a) and any other moneys received by the Central Government for the purposes of this Act.
