Section 43(3) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(3)The miscellaneous receipts accruing from the investment of the accounts in the Fund and the other moneys received in connection with the measures for the welfare of labour employed in the iron ore mining industry shall be credited in the first instance to Head "XXII-Miscellaneous Special and Developmental Organization-Labour and Employment" and subsequently transferred, after due appropriation made by Parliament by law, to the Reserve Fund referred to in sub-rule (2).
