Section 8 in The Merchant Shipping (Seamen's Levy of Fees) Rules, 1974
8. Receipts and Expenditure.
(1)The amount of annual fee collected under these rules shall be credited to the Consolidated Fund of India under the revenue receipt head XI Mercantile Marine "Seamen's Welfare Fee".(2)The Central Government may determine the cost of collection of the annual fees for every year and after deducting such costs from the gross collection referred to in sub-rule (1). the net proceeds shall be paid to the Seafarers Welfare Fund Society after due appropriation by the Parliament.(3)All payments made under sub-rule (2) shall be debited to the expenditure head 54 "Mercantile Marine" Contributions/Payments on account of "Seamen's Welfare Fee".
