Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal Appropriation (Excess Expenditure, 1952-53, 1953-54 And 1954-55) Act, 1960 10 of 1960 [14 June 1960] CONTENTS 1. Short title 2. Issue of Rupees 35,71,181, Rs. 12,45,51, 746 and Rs. 4,50,57, 285, out of the Consolidated Fund of West Bengal respectively for the services and purposes of the year 1952-53, the year 1953-54 and the year 1954-55 3. Appropriation SCHEDULE 1 :- SCHEDULE I SCHEDULE 2 :- SCHEDULE II SCHEDULE 3 :- SCHEDULE III West Bengal Appropriation (Excess Expenditure, 1952-53, 1953-54 And 1954-55) Act, 1960 10 of 1960 [14 June 1960] 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 and purposes of the year ending on the thirty-first day of March, 1953, the year ending on the thirty-first day of March, 1954 and the year ending on the thirty-first day of March, 1955. It is hereby enacted in the Eleventh 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 Gazette, Extraordinary of the 10th May, 1960, Part 1VA, page 1147; for proceedings of the West Bengal Legislative Assembly, see the proceedings of the meeting of that Assembly held on the 10th May, 1960; and for proceedings of the West Bengal Legislative Council, see the proceedings of the meeting of that Council held on the 12th May, 1960. 1. Short title :- This Act may be called the West Bengal Appropriation (Excess Expenditure, 1952-53, 1953-54 and 1954-55) Act, 1960. 2. Issue of Rupees 35,71,181, Rs. 12,45,51, 746 and Rs. 4,50,57, 285, out of the Consolidated Fund of West Bengal respectively for the services and purposes of the year 1952- 53, the year 1953-54 and the year 1954-55 :- From and out of the Consolidated Fund of West Bengal:- (1) sums not exceeding those specified in column 3 of Schedule I amounting in the aggregate to the sum of rupees thirty- five lakhs, seventy-one thousand, one hundred and eighty- one, (2) sums not exceeding those specified in column 3 of Schedule II amounting in the aggregate to the sums of rupees twelve crores, forty-five lakhs, fifty-one thousand, seven hundred and forty-six, and (3) sums not exceeding those specified in column 3 of Schedule III amounting in the aggregate to the sum of rupees four crores, fifty lakhs, fifty-seven thousand two hundred and eighty-five, are authorized for payment and application towards defraying the several charges which were incurred during- (i) the year ending on the thirty-first day of March, 1953, (ii) the year ending on the thirty-first day of March, 1954, and (iii) the year ending on the thirty-first day of March, 1955, respectively in respect of the services and purposes specified in column 2 of each such Schedule and which were in excess of the amounts granted for the services and purposes of the respective year. 3. Appropriation :- The sums authorized for payment and application from and out of the Consolidated Fund of West Bengal by this Act shall be deemed to have been respectively appropriated for the services and purposes expressed in Schedules I, II and III, in relation to the year ending on the thirty-first day of March, 1953, the year ending on the thirty-first day of March, 1954 and the year ending on the thirty-first day of March, 1955. SCHEDULE 1 SCHEDULE I SCHEDULE I (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 24,240 24,240 11 22-Interest on Debt and other obligations. 4,77,639 4,77,639 14 27-Administration of Justice. 27,411 27,411 23 41-Veterinary . . 20,126 20,126 28 47-Miscellaneous Departments 170 170 41 Public Debt 30,21,595 30,21,595 Grand Total .. 71,777 34,99,404 35,71,181 SCHEDULE 2 SCHEDULE II SCHEDULE II (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. 1 4-Taxes on income other than Corporation Tax. 457 457 3 8-State Excise Duties. 170 170 9 17-Interest on Works for which Capital Accounts are kept. 72,269 72,269 11 22-Interest on Debt 7,94,527 7,94,527 11 22 Interest on Debt and other obligations 7,94,527 7,94,527 14 27-Administration of Justice. 2,07,118 2,07,118 34 54B-Privy Purses and Allowances of Indian Rulers. 1,368 1,368 40 63-Extraordinary charges in India 376 376 44 XLVIA-Receipts from Road and Water Transport Schemes- Working Expenses. 3,12,525 3,12,525 45 85A-Capital Outlay on Schemes of State Trading. 3,33,30,104 1,972 3,33,32,076 46 Public Debt 8,98,30,860 8,98,30,860 Grand Total 3,38,51,572 9,07,00,174 12,45,51,746 SCHEDULE 3 SCHEDULE III SCHEDULE III (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 440 440 5 10-Forest 35 35 6 11-Registration 23,532 23,532 17 30-Ports and Pilotage 34,764 34,764 20 38-Medical 10,490 10,490 31 47-Miscellaneous Departments-Fire Services. 47,228 47,228 42 57-Miscellaneous- Expenditure on displaced persons. 23,79,506 23,79,506 82-Capital Accounts of Other State Works 17,06,438 17,06,438 outside the Revenue Account- Expenditure on displaced persons. . . Loans and Advances by State Government-Loans and Advances to displaced persons. 2,20,018 2,20,018 Total-Grant No. 42 . . 43,05,962 43,05,962 44 63-Extraordinary charges in India 3,162 3,162 48 XLVIA-Receipts from Road and Water Transport Schemes- Working Expenses. 1,04,055 1,04,055 49 85A-Capital Outlay on State Schemes of Government Trading. 4,05,21,617 4,05,21,617 Grand Total .. 4,49,39,543 1,17,742 4,50,57,285