5F. Payment of proceeds of cess to the Committee. [Inserted by act 51 of 1973 s. 6, (w.e.f. 1-1-1975)]
The proceeds of the duty of excise collected under section 5A, reduced by the cost of collection as determined by the Central Government, shall first be credited to the Consolidated Fund of India and the Central Government may, after due appropriation made by Parliament by law, pay to the Committee from out of such proceeds, such sums or money as it thinks fit for being utilised for the purposes of this Act.]
