Section 30E(1) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(1)The standard of maternity centre to be provided by owners of iron ore mines for the purpose of getting the grants-in-aid envisaged in Clause (c) of Section 3 of the Act shall be as specified in Schedule II. It hereinafter in this rule and in rules 30F, 30G and 30FI referred to as the prescribed standard.
