Section 38 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
38. Extent of grant-in-aid
.-Every owner of an Iron Ore Mine or a Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a Welfare Centre for the benefit of the labour employed in his mine which conforms to the prescribed standard and is subject to inspection under rule 36 shall be eligible to a grant-in-aid which shall not exceed 50 per cent of the amount spent by the owner of the mine in construction and equipment of the Welfare Centre subject to a maximum of Rs. 10,000.
