The West Bengal Consolidated Fund ( Charged Expenditure ) Act, 1951

West Bengal Act IX of 1951 
THE WEST BENGAL CONSOLIDATED FUND 
(CHARGED EXPENDITURE) ACT, 1951. 
(Passed by the TV est Bengal Legislature.) 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 31st March, 1951.] 
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 ne 
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 :- 
1. (1) This Act may be called the West Bengal Short title 
Consolidated Fund (Charged Expenditure) Act, 1951. 	 and com- 
mence- 
(2) It shall be deemed to have come into force on the meat.  
:first day of April, 1950. 
2. The contribution payable by the State Government Certain 
under each enactment specified in the first column of the contribu-
First Schedule to this Act, or so much of such contribution bong to be 
as is specified in the corresponding entry in the third charged.  
column of the said Schedule, is hereby declared to be 
expenditure charged upon the Consolidated Fund of the 
State. 
3. (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 provi-
sions 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). 
Price—Indian, annas 2; English, 3d. 
Certain 
grants to 
be made 
and 
charged. 
2   The West Bengal Consolidated Fund (Charged Expenditure) Act, 19,51. 
(The First and the Second Schedules.) 
[West Ben. Act IX of 1951.] 
THE FIRST SCHEDULE. 
(See section 2.) 
Short title. 	 Section. 	 Contribution payable. 
1 
	
2 	 3 
Bengal Acts. 
The Howrah Bridge Act, 1926 	 11 	 The whole. Ben. Act The Bengal Motor Vehicles Tax Act, 	 IV of 1926, 
	
1932. 	 10 	 The whole. Ben. Act I 
of 1932. The Albert Victor Leper Hospital Act, 	 7 
	
1935. 	 The whole. Ben. Act 
IX of 
1935. 
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 Local Self-Government Act of 1885. 
The Bengal Ferries Act, 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. 
WBGP-51/52-765A-4,500 
XXI of 
1857. 
I of 1871. 
VIII of 1885. 
Ben. Act 
IX of 
1880. 
Ben, Act 
I of 1885. 
Ben. Act 
III of 1885, 
Ben. Act 
I of 1919. 
Ben. Act 
V of 
1919. 
Ben. Act 
VI of 
1919. 
Ben. Act.  III of 
1923. 
Ben. Act 
VII of 
1930. 
Ben. Act 
XV of 
1932. 

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