Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal Appropriation (No. 2) Act, 1954 11 of 1954 [31 March 1954] CONTENTS 1. Short title 2. Issue of Rs.7,84,93,702 out of the Consoli dated Fund of West Bengal for the year 1953-54 3. Appropriation SCHEDULE 1 :- SCHEDULE West Bengal Appropriation (No. 2) Act, 1954 11 of 1954 [31 March 1954] PREAMBLE An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of West Bengal for the service of the year ending on the thirty-first day of March, 1954. Whereas it is expedient to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of West Bengal for the service of the year ending on the thirty-first day of March, 1954; It is hereby enacted as follows:- 1 For Statement of Objects and Reasons, see the Calcutta Gazette, Extraordinary, dated the 27th March, 1954, Pt. IVA, page 418; for proceedings of the West Bengal Legislative Assembly, see the proceedings of the meeting of the West Bengal Legislative Assembly held on the 29th March, 1954; and for proceedings of the West Bengal Legislative Council, see the proceedings of the meeting of the West Bengal Legislative Council held on the 30th March, 1954. 1. Short title :- This Act may be called the West Bengal Appropriation (No. 2) Act, 1954. 2. Issue of Rs.7,84,93,702 out of the Consoli dated Fund of West Bengal for the year 1953-54 :- From and out of the Consolidated Fund of West Bengal there may be paid and applied sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of rupees seven crores eighty-four lakhs, ninety-three thousand, seven hundred and two towards defraying the several charges which will come in course of payment during the year ending on the thirty- first day of March, 1954, in respect of the services specified in column 2 of the Schedule. 3. Appropriation :- The sums authorised to be paid and applied from and out of the Consolidated Fund of West Bengal by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the year ending on the thirty-first day of March, 1954. 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. 3 8-State Excise Duties 2,74,000 2,74,000 4 9-Stamps 75,000 75,000 5 10-Forest 5,61,000 5,61,000 6 11-Registration 63,000 63,000 8 13-Other Taxes and Duties 1,200 1,200 11 22-Interest on Debt and other obligations 6,11,000 6,11,000 13 25-General Administration- General Administration 11,70,000 23,000 11,93,000 19 37-Education 41,64,000 41,64,000 19 37 Education 41,64,000 41,64,000 20 38-Medical 11,73,000 11,73,000 22 40-Agriculture- Agriculture 1 1 26 XLI-Receipts from Electricity Schemes- Working expenses 86,000 86,000 30 47-Miscellaneous Departments 1,000 1,000 35 55-Superannuation allowances and pensions 10,49,000 10,49,000 36 56-Stationery and Printing 4,01,000 4,01,000 37 57-Miscellaneous- Miscellaneous 15,27,000 15,27,000 82-Capital Account of other State works outside the Revenue Account 1 1 Total-Grant No. 37 15,27,001 15,27,001 40 63-Extraordinary Charges in India 74,98,000 1,11,000 76,09,000 45 85 A-Capital Outlay on Schemes of State Trading. 1,500 1,500 46 Public Debt-Floating Debt 5,97,04,000 5,97,04,702 Grand Total 1,79,55,002 6,05,38,700 7,84,93,702