Section 3(a) in The Beedi Workers Welfare Fund Act, 1976
(a)an amount which the Central Government may, after due appropriation made by parliament by law in this behalf, provide from and out of the proceeds of cess credited under section 4 of the Beedi Workers Welfare Fund Act, 1976 (56 of 1976), after deducting the cost of collection as determined by the Central Government under this Act;
