The CHHATTISGARH APPROPRIATION (No.1) ACT, 2015

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Short title . 
Issue of 
Rs. 
31, 79,84,29, 058 
from a nd out of 
the Co ns o lidated 
Fund of th e State 
for t he Financial 
year 2015 -2016. 
Appropri a tio n. 
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CHHATTISGARH ACT 
(No . 9 of 20 16) 
THE ClD-IATTISGARH APPROPRIATION (No. I) ACT, 2016 
An Act to authorise payment and appropriation of certain further sums from and out of 
the Consolidated Fund of the State of Chhattisgarh for the services of the Financial Year 
2015-2016. 
Be it enacted by the Chhat tisgarh Legis lature in the Sixty-seve nth Year of the Republi c 
of India, as follows:-
I. 
2. 
3. 
Thi s Act may be called the Chhattistgar h Appropriation Act, 20 16. 
From and out of the Consol idated Fund of the State ofChhattisgarh , there may be paid 
and app lied sums not excee ding those specified in column (3) of the Sched ule, 
including the sums specified in column (3) of the Schedule of the Chhatt isgar h 
Appro priation Act, 2016 , amount ing in the aggregate to the sums of Thre e Thousand 
One Hundr ed Seve nty Nine Crore Eighty Four Lakhs Twenty Nine Thousand Fifty 
Eight rupees towards defraying the severa l charges which will come in the course of 
payment during the financial year 20 15-20 16 in respect of services and purpose s 
spec ified in column (2) of the Schedul e. 
The sums authorised to be paid and applied from and out of the Consolidated Fund of 
the State of Chhattisgarh by this Act, shall be appropriated for the services and 
purpose expressed in the Schedule in relation to the said financial year. 
THE SCHEDULE 
(See Section 2 and 3) 
No. of 
Vote 
Services and 
purpose s Voted by the 
Legislative 
Assemb ly 
Sums not exceed ing 
Charged on 
Consolidated 
Fund 
Total 
(I) (2) 
Charged Appropriation­
Publi c Debt. 
Rs. 
Capital 0 
(3) 
Rs. Rs. 
6,39,51,00,000 6,39,51,00,000 
172 (3) 
(I) (2) (3) 
Rs. Rs. Rs. 
03 Police Revenue 200 0 200 
Capi~ I 200 0 200 
05 Jail Revenue 1,40,30,000 0 1,40,30,000 
06 Expenditure pertaining to Revenue 5,00,000 0 5,00,000 
Finance Department. 
10 Forest Revenue 32,00,00,000 14,17,000 32,14,17,000 
11 Expenditu re pertaining to Revenue 200 0 200 
Commerce and Indu stry 
Depart ment. 
12 Expenditure pertaining to Revenue 4,63,93,00,000 0 4,63,93,00,000 
Energy Department. Capita l 24,80,00, I 00 0 24,80,00, 100 
17 Co-operation Revenue 40,00,00, I 00 0 40,00,00, 100 
23 Water Resources Capital 0 65,00,000 65,00,000 
Department. 
25 Expenditure pertaining to Revenue 100 0 100 
Minera l Resource s 
Department. 
27 Schoo l Education Revenue 5,00,00,000 0 5,00,00,000 
30 Expenditure pertaining to Capita l 40,00,00,000 0 40,00,00,000 
Panchayat and Rural 
Development Department. 
36 Transport Revenue 100 0 100 
39 Expenditure pertaining to Revenue 17,94,000 0 17,94,000 
Food, Civil Suppli es and 
Consumer Protection 
Department. 
41 Tribal Areas Sub-plan Reve nue 3,81,04,56,000 0 3,81,04,56,000 
Capital 51,40,00,000 0 51,40,00,000 
43 Expenditure pertaining to Revenue 2,00,00,000 0 2,00,00,000 
Sports and Youth Welfare 
Departm ent. 
47 Man -Power Planning and Revenue 17,36,000 0 17,36,000 
Technica l Education 
Department. 
56 Rura l Industries Revenue 100 0 100 
172 (4) 
(1) (2) (3) 
Rs. Rs. Rs. 
58 Expenditure on Relief on Revenue 13,50,00,00,000 0 13,50,00,00,000 
account of Natural 
Calamities and Scarcity . 
64 Scheduled Caste Sub Plan Revenue 1,21,01,44,000 0 1,21,01,44,000 
Capital 17,54,50,958 0 17,54,50,958 
67 Publ ic Works-Buildings Capital 2,00,00,000 0 2,00,00,000 
81 Financial assistance to Reve nue 0 7,00,00,000 7,00,00,000 
Urban bodies. 
Total - Revenue 23,96, 79 ,60,800 7,14,17,000 24,03,93, 77,800 
Capital 1,35,74,51,258 6,40,16,00,000 7,75,90,51,258 
Grand Total - 25,32,54, 12,058 6,47,30,17,000 31 , 79,84,29,058 

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