Section 37(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)Every owner of Limestone or Dolomite Mine who maintains a dispensary, hospital or maternity centre for the benefit of the labour employed in his mine shall, if the Welfare Commissioner is of the opinion that the dispensary, hospital or maternity centre conforms to the prescribed standard, be eligible to a grant-in-aid which shall not exceed--(i)the amount of duty at the rate of ] [forty paise] [ Substituted by G.S.R. 765(E), dated 24.11.2004, for " twenty paise" (w.e.f. 24.11.2004).][per metric tonne of Limestone or Dolomite, as the case may be, produced by the mine less the proportionate cost of recovery; or [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981 (w.e.f. 12.6.1982). ](ii)75 per cent. of amount spent by the owner of the mine on the maintenance of the dispensary, hospital or maternity centre as determined by the Welfare Commissioner, whichever is less:Provided that in the case of a dispensary, hospital or maternity centre which serves other workers and the members of the public, the amount spent by the owner of the mine on the maintenance of the dispensary, hospital or maternity centre services for the purpose of this clause may, if separate expenditure figures are not available, be determined by the Chairman on proportionate basis.] [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981 (w.e.f. 12.6.1982). ]
