Section 9(4) in The Industries (Development And Regulation) Act, 1951
(4)The Central Government may hand over the proceeds of the cess collected under this section in respect of the goods manufactured or produced by any scheduled industry or group of scheduled industries to the Development Council established for that industry or group of industries, and where it does so, the Development Council shall utilise the said proceeds-(a)to promote scientific and industrial research with reference to the scheduled industry or group of scheduled industries in respect of which the Development Council is established;(b)to promote improvements in design and quality with reference to the products of such industry or group of industries;(c)to provide for the training of technicians and labour in such industry or group of industries;(d)to meet such expenses in the exercise of its functions and its administrative expenses as may be prescribed.
