Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal Appropriation (Excess Expenditure, 1951-52) Act, 1957 30 of 1957 [05 February 1958] CONTENTS 1. Short title 2. Issue of Rs. 3,20,03,690 out of the Consolidated Fund of West Bengal for the services of the year 1951-52 3. Appropriation SCHEDULE 1 :- SCHEDULE West Bengal Appropriation (Excess Expenditure, 1951-52) Act, 1957 30 of 1957 [05 February 1958] PREAMBLE An Act to regularise payment and appropriation of certain further sums from and out of the Consolidated Fund of West Bengal for the services of the year ending on the 31st day of March, 1952. It is hereby enacted in the Eighth Year of the Republic of India, by the Legislature of West Bengal, as follows: 1. For the Statement of Objects and Reasons, see the Calcutta Gezette, Extraordinary, dated the 9th December, 1957, Part IVA, page 5798; for proceedings of the West Bengal Lagislative Assembly, see the proceedings of the meetings of that Assembly held on the 9th and 10th December, 1957; and for proceedings of the West Bengal Legislative Council, see the proceedings of the meeting of that Council held on the 13th December, 1957. 1. Short title :- This Act may be called the West Bengal Appropriation (Excess Expenditure, 1951-52) Act, 1957. 2. Issue of Rs. 3,20,03,690 out of the Consolidated Fund of West Bengal for the services of the year 1951-52 :- From and out of the Consolidated Fund of West Bengal, sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of rupees three crores, twenty lakhs, three thousand, six hundred and ninety, are authorised for payment and application towards defraying the several charges which were incurred during the year ending on the thirty-first day of March, 1952, in respect of the services specified in column 2 of the Schedule and were in excess of the amount granted for the services of that year. 3. Appropriation :- The sums authorised for payment and application from and out of the Consolidated Fund of West Bengal by this Act shall be deemed to have been appropriated for the services and purposes expressed in the Schedule, in relation to the year ending on the thirty-first day of March, 1952. SCHEDULE 1 SCHEDULE SCHEDULE (See sections 2 and 3) 1 2 3 Grant No. Services and purposes. Sums not exceeding Voted by the Legislative Assembly. Charged on the Consolidated Fund. Total. Rs. Rs. Rs. 4 9-Stamps 13,099 13,099 6 11-Registration 16,136 16,136 11 22-Interest on Debt and other obligations. 5,73,344 5,73,344 14 27-Administration of Justice 2,59,129 2,59,129 34 57-Miscellaneous- Miscellaneous . . 62,933 62,933 36 63-Extraordinary charges in India 79,049 79,049 42 Public debt 3,10,00,000 3,10,00,000 G d T l 2 88 364 3 17 15 326 3 20 03 690 Grand Total 2,88,364 3,17,15,326 3,20,03,690