Section 78A(a) in The West Bengal Primary Education Act, 1973
(a)[ the education cess payable for a year under sub-section (1) of section 78 in respect of coal-bearing land referred to in clause (b) of sub-section (2) of that section shall be paid by the owner of such coal-bearing land in such manner, at such intervals and by such dates as may be prescribed;] [[Clause (a) substituted by W.B. Act 2 of 1992, which was earlier as under :-
