Section 57 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
57. Maintenance of the accounts
.-(1) The amount of the cess collected under the Act shall be credited to Major Head [[0038] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978).][-Union Excise Duties-Cess on Commodities-Limestone and Dolomite] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978).].(2)The proceeds of the cess, reduced by the cost of collection as may be determined by the Central Government, shall, after due appropriation made by Parliament by law, be transferred to Limestone and Dolomite Mines Labour Welfare Fund in Section J:-(a) Reserve Funds; (b) Reserve Funds not bearing interest under the Major Head 8229-Development and Welfare Funds-Mines Welfare Funds in the Public Account of the Central Government for expenditure on measures for the welfare of labour employed in the limestone and dolomite mining industry.(3)The miscellaneous receipts accruing from the investment of the amount in the Fund and other moneys received in connection with the measures for the welfare of the labour employed in the limestone and dolomite mining industry shall be credited in the first instance to the Head [B-Non-Tax Revenue (C) Other Non-Tax Revenue-(ii) Social and Community Services-] [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978). ][0230] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1990 (w.e.f. 29.9.1990).][-Labour and Employment-Receipts under Labour Laws] [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978). ] and subsequently transferred, after due appropriation made by Parliament by law, to the Reserve Fund referred to in sub-rule (2).
