The CHHATTISGARH APPROPRIATION (No.1) ACT, 2008

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0 100 · 100 
7,71,000 0 7,71,000 
1,500 0 1,500 
" 23,04,40,000 0 23,04,40,000 
13,94,97 ,ooo 0 · 13,94,97,000 
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I 
I 
~ 
@-tfltl•l$m, ~ 10~2008 · ·' 94 ( 1) · 
/ 
( 1 ) (2) (3) / 
m m 
15 ~~ 3q41-51.u~,h, ~ -~ 40,00,000 0 40,00,000 
mat~~~~~- ~ 200 0 200 
16 ~~ ~ 1,25,00,000 0 1,25,00,000 
• tl(;cfilfldl ~ 2,00,00,000 2,00,00,000 17 ' 0 
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• 
8,10,00() 0 8,10,000 
23 ~~~ ~,96,44,000 0 6,96,44,000 
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26 ~~«~«m 100 100 
29 ~JroRH~f.rcl'm ~ 100 11,60,000 11,60,100 
30 ~~!IT'ftur~~ij' ~ 35, 10,00,000 0 35,10,00,000 
~~-
32 ~FNrrr«~~ ~ 1,93,00,000 0 1,93,00,000 
·39 ~. ~ ~ ~ ~ ~ 24,00,000 o· 24,00,000 
{m;lUrfcNJJT«~~-
. 
41 ~~Jq41'1!·11 ~ 74,48,16,100 0 74,48, 16,100 
.45 ~~f.titlurcnrn. ~ '.3,.50,00,000 0 3,50,00,000 
56 Wl1fflJT mR<f 25,00,000 0 25,00,000 
64 ~~Jql(i;jf-11 ~ 8,47 ,80,000 0. 8·,47 ,80,000 
~ 13,65,96,200 0 13,65,96,200 
67 • f.lmur ffl-\lq.J ~ 200 0 200 
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. 80 ~~~~~fcrnr;r ~ 23,56,00,000 0 23,56,00,000 
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94 (2) ~-dh-111¢ ~, ~ 10 ~ 2008 
( 1 ) (2) (3) 
-~ 
82 ~~3q41,,HI ~~~ ~ 
Y'i:'.lilld'lU,'il (W.113TT c.fil ~ ~. 
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i. 
Short title. 
Issue of Rs. 244, 
18, 17, 300 from 
. and out of the 
Consolidated Fund 
of the State for 
the Financial Year 
2007-2008. 
Appropriation. 
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~mi~. J'll- ~-
CHHATTISGARH ACT 
(No . .4 of 2008) 
THE CHHATTISGARH APPROPRIATION (No.1) ACT, 2008 
An Act to authorise payment and appropriation ofcerlain further sums from 
and out of the Consolidated Fund of the State of Chhattisgarh for the services of the 
Flmrncial Year 2007 2008. 
Be it enacted by the Chhattisgarh Legislature in the Fifty-Nine Year of the 
. Republic oflndia as follows: ' · 
I. 
2. 
3. 
This Act may be called the Chhattisgarh Apprppriation Act, 2008 (No. 4 of2008.) 
From and out of the Consolidated Fund of the State ofChhattisgarh there may be 
paid and applied sums not exceeding those specified in column (3) of the Schedule 
amounting in the aggregate to the sums· of Two Hundred Forty Four Crores Eigh 
teen Lakh Seventeen Thousand Three Hundred Rupees towards defraying the 
several charges which will come in the course of payment during the financial year 
2007-2008 in respect of services specified in column (2) of the schedule; 
. The sums authorised to be paid and applied from and out of~he Consolidated Fund 
of the State of Chhattisgarh by this Act, shall be appropriated for the services, and 
purposes expressed in the Schedule in relation to the said year. , ... 
, 
• 
• 
94 (3) 
THE SCHEDULE 
i. 
I ( See Section 2 and 3 ) 
No. of Vote Services and Sums not exceeding 
purposes 
Voted by the Charged on ,, Total 
Legislative Consolidated 
Assembly. Fund 
"(1) (2) (3) 
Rs . Rs, Rs. 
• 
Charged Appropriation-Interest Revenue 0 200. 200 
Payments and Servicing of Debt. 
Charged Appropriation-~ublic Debt. Capital 0 100 100 
~ Expenditure pertaining to Finance Revenue 7 ;71,000 0 7 ,71,000 , 
Department. 
08 Land revenue and district Revenue 1,500 0 1,500 
administration. 
13 Agriculture Revenue - 23,04,40,000 0 23,04,40,000 
14 Expenditure pertaining to Animal Revenue 13,94,97,000 0 13,94,97,000 . .. 
Husbandry Department. 
15 Financial assistance to three tier Revenue 40,00,000 0 40~00,000 
Pan·chayati · Raj- Institutions under Capital 200 0 20£) 
Scheduled Caste Sub Plan. 
16 Expenditure pertaining to Fisberies Revenue 1,25,00,000 0 1,25,00,000 
Department. 
' 
17 Co-operation Capital 2,00,00,000 0 2,00,00,000 
18 Labour Revenue 8,lc'.>,000 0 8, 1 n,ooo 
23 Water Resources Department Revenue 6,96,44,000 0 6,96,44,000 
26 Expenditure pertaining to Culture Revenue 100 0 100 
Department. 
.~ 29 Administration of Justice and Revenue 100 11,60,000 11,60,100 
Elections. 
30 Expenditure pertaining to Panchayat Revenue 35,10,00,000 0 35, 10,00,000 
and Rural Development Department. 
32 Expenditure pertaining to Pubilc Revenue 1,93,00,000 0 1,93,00,000 
Relations Department. 
94 (4) {§~{1 11~ ~, ~ 10 lW:T 2008 
(I) (2) (3) 
Rs. Rs. Rs. 
39 Expenditure pertaining to Food Revenue 24,00,000 0 24,00,000 
Civil Supplies and Consumer 
Protection Department. 
41 . Tribal Areas Sub-pl,:1n Revenue 74,48,16,iOO 0 74,48, 16,JOO 
45 . Minor Irrigation Works Revenue 3,50,00,000 0 3,50,00,000 
56 Rural Industries . . · Revenue 25,00,000 0 25,00,()00 • 
64 . Scheduled Caste Sub Plan· Revenue 8,47,80,000 0 8,47,80,000 
Capital 13,65,96,200 0 13,65,96,200 
(if Public Works-Buildings Capital 200 0 200 
68 Public Works relating to Tribal Capital 200 o· 200 
Ar;eas Sub- Ploo-buildings. 
00 Financial assistance to Three tier Revenue 23,56,00,000 0 23,56;00,000 
Panchayati Raj lnstiutions. Capital 200 0 200 
81 Financial assistance to Urban Revenue 29,50,00,000 5,60,00,000 35, I 0,00,000 
bodies. 
\ 
·.: 
82 Financial assistance to Three tier Capital 200 0 200 
Panchayati Raj Institutions under 
the tribal area sub-plan. 
Totol Revenue 2,22,80,59,800 5,71,60,200 2,28,52,20,000 
Capital 15,65,97 ,200 100 15,6 5,97,300 
Grand Total 2,38,46,57 ,000 5,71,60,300 2,44, 18,17 ,390 

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