The West Bengal Appropriation ( No. 2 ) Act, 1956

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act IX of 1956 
THE WEST BENGAL APPROPRIATION (NO. 2) ACT, 
1956. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, Extra-
ordinary, of the 29th March, 1966.1 
[29th March, 1956.] 
An, Act to cuuthorise payment and appropriation of certain 
further slums from and out of the Consolidated Fund of 
West Bengal for the service of the year ending on the 
thirty-first day of March, 1956. 
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, 1956 ; 
It is hereby enacted in the Seventh Year of the Republic 
of India, by the Legislature of West Bengal, as follows :- 
1. This Act may be called the West Bengal Appropria- short title. 
tion (No. 2) Act, 1956. 
.2. 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 eleven crores, twenty-nine 
lakhs and twenty-six thousand towards defraying the 
several charges which will come in course of payment during 
the year ending on the thirty-first day of Mar 	 1956, in 
respect of the services specified in column 2 of the Schedule. 
3. 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, 1956. 
Issue of 
Rs. 11,29, 
26,000 out 
of the Con-
solidated 
Fund of 
West 
Bengal for 
the year 
1955-56. 
Appropri-
ation. 
Price—Indian, anna. 1; English, 2d. 
2 	 The West Bengal Appropriation (No. 2) Act, 1956. 
[West Ben. Act 
(Schedule.) 
SCHEDULE. 
(See sections 2 and 3.) 
1 3 
Grant 
No. 
Services and purposes. 
Sums not exceeding 
Voted by 
the 
Legislative 
Assembly. 
Charged 
on the 
Consolidated 
Fund. 
C 
Total. 
4 
6 
9—Stamps 	 .. 
11—Registration 	 • • 
Rs. 
69,000 
1,43,000 
Rs. 
• • 
Re. 
69,000 
1,43,000 
8 13—Other Taxes and Duties 1,57,000 1,57,000 
9 17—Interest on Works for which Capital 1,19,000 1,19,000 
Accounts are kept. 
10 51A—Interest 	 on 	 Capital 	 Outlay 	 on 85,000 85,000 
Multipurpose River Schemes. 
11 22—Interest on Debt and other obli-
gations. 
27,91,000 27,91,000 
13 26—General Administration 7,50,000 1,01,000 8,51,000 
16 29—Police 	 .. 77,13,000 77,13,000 
17 30—Ports and Pilotage 2,86,000 2,86,000 
20 38—Medical 	 .. 45,900 45,900 
22 40—Agriculture—Agriculture 58,15,500 58,15,500 
27 43—Industries—Cottage Industries 6,13,300 6,13,300 
29 43—Industries—Cinchona .. 3,95,400 3,95,400 
34 54—Famine 	 .. 2,83,90,000 2,83,90,000 
36 5413—Privy Purses and allowances of 12,000 12,000 
Indian Rulers. 
55—Superannuation 	 allowances 	 and 
pensions. 
21,000 21,000 
37 
65A—Commutation of pensions financed 
from Ordinary Revenues. 
5,000 5,000 
Total Grant No. 37 26,000, 26,000 
36 66—Stationery and Printing 6,24,400 6,24,400 
The West Bengal Appropriation (No. 2) Act, 1956. 	 3 
IX of 195$.] 
(Schedule.) 
1 2 3 
Grant 
No. 
Services and purposes. 
Sums not exceeding 
Voted by 
the 
Legislative 
Assembly. 
Charged 
on the 
Consolidated 
Fund. 
1 otal. 
57—Miscellaneous—Expenditure on dis-
placed persons. 
Rs. Rs. 
12,000 
R8. 
12,000 
421 
Public Debt—Loans for displaced persons 2,00,000 2,00,000 
Total Grant No. 42 2,12,000 2,12,000 
43 6313—Community Development Projects 25,28,000 25,28,000 
44 63—Extraordinary charges in India 9,500 (9,500 
49 85A—Capital Outlay on State Schemes 
of Government Trading. 
71,000 71,000 
50 Public Debt—Floating Debt 4,81,37,000 4,81,37,000 
52 Loans and Advances bearing Interest .. 1,39,32,000 1,39,32,000 
Grand Total 6,13,28,600 5,15,97,400 11,29,26,000 
7-1014A-511T 

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