Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal Consolidated Fund (Charged Expenditure) Act, 1951 9 of 1951 [31 March 1951] CONTENTS 1. Short title and commencement 2. Certain contributions to be charged 3. Certain grants to be made and charged SCHEDULE 1 :- THE FIRST SCHEDULE SCHEDULE 2 :- THE SECOND SCHEDULE West Bengal Consolidated Fund (Charged Expenditure) Act, 1951 9 of 1951 [31 March 1951] PREAMBLE An Act to declare certain expenditure to be expenditure charged upon the Consolidated Fund of the State. WHEREAS it is expedient to declare the contributions payable under certain enactments, and the grants to be made to certain local authorities by the State Government to be expenditure charged upon the Consolidated Fund of the State; It is hereby enacted as follows:- NOTE To contribute the payment by the State Government and certain expenditure charged upon the Consolidated Fund, this Act has been enacted. 1. Short title and commencement :- (1) This Act may be called the West Bengal Consolidated Fund (Charged Expenditure) Act, 1951. (2) It shall be deemed to have come into force on the first day of April, 1950. 2. Certain contributions to be charged :- The contribution payable by the State Government under each enactment specified in the first column of the First Schedule to this Act, or so much of such contribution as is specified in the corresponding entry in the third column of the said Schedule, is hereby declared to be expenditure charged upon the Consolidated Fund of the State. 3. Certain grants to be made and charged :- (1) In respect of each enactment specified in the Second Schedule to this Act, the State Government shall, in such manner, and by such date as it may determine, make in each year from the Consolidated Fund of the State, a grant approximately equal, in the opinion of the State Government, to the net sum which, by virtue of the provisions of clause (1) of article 266 of the Constitution of India, is paid in that year to the Consolidated Fund of the State under that enactment. (2) All grants payable under the provisions of sub-section (1) are hereby declared to be expenditure charged upon the Consolidated Fund of the State. ( 3 ) The State Government may, by notification in the Official Gazette, include in, or exclude from, the Second Schedule any appropriate enactment. (4) The reference in sub-section (1) to the Second Schedule shall be construed as a reference to such Schedule as for the time being amended under sub-section (3). SCHEDULE 1 THE FIRST SCHEDULE THE FIRST SCHEDULE Short title. Section. Contribution payable. 1 2 3 Bengal Acts. The Howrah Bridge Act, 1926. 11 The whole. The Bengal Motor Vehicles Tax Act, 1932. 10 The whole. The Albert Victor Leper Hospital Act, 1935. 7 The whole. SCHEDULE 2 THE SECOND SCHEDULE THE SECOND SCHEDULE (See section 3) Central Acts. The Howrah Offences Act, 1857. The Cattle-trespass Act, 1871. The Bengal Tenancy Act, 1885. Bengal Acts. The Cess Act, 1880. The Bengal Ferries Act, 1885. The Bengal Local Self-Government Act of 1885. The Calcutta Hackney Carriage Act, 1919. The Bengal Village Self-Government Act, 1919. The Bengal Food Adulteration Act, 1919. The Calcutta Municipal Act, 1923. The Bengal (Rural) Primary Education Act, 1930. The Bengal Municipal Act, 1932.