The West Bengal Appropriation ( No. 2 ) Act, 1960

GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
West Bengal Act VIII of 1960 
THE WEST BENGAL APPROPRIATION (NO. 2) 
ACT, 1960. 
[Passed by the West Bengal Legislature.] 
rAssent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 29th March, 1960.] 
[29th March, 1960.] 
An Act to authorise payment and appropriation of certain 
• further sums from and out of the Consolidated Fund of 
West Bengal for the services and purposes of the year 
ending on the thirty-first day of March, 1960. 
W iimmts it is expedient to authorise payment and 
appropriation of certain further sums from and out of the 
Consolidated Fund of West Bengal for the services and 
purposes of the year ending on the thirty-first day of March, 
1960; 
It is hereby enacted in the Eleventh Year of the Republic 
of India, by the Legislature of West Bengal, as follows:- 
1. This Act may be called the West Bengal Appro- Short title, 
priation (No. 2) Act, 1960. 
2. From and out of the Consolidated Fund of West Issue of 
Bengal there may be paid and applied sums not exceeding }tur es  7,29,91,239 
those sPecified in column 3 of the Schedule amounting in out of the 
the aggregate to the sum of rupees seven crores, twenty- Consohdat. 
nine lakhs, ninety-one thousand and two hundred and ed Fund 
thirty-nine towards defraying the several charges which B en 
 easitfor 
will come in course of payment during the year ending on the yeart-t. 
the thirty-first day of March, 1960, in respect of the services 1959-40 --
and purposes 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, 1960. 
*Price—Indian, 12 nP. ; English, 3d, •, 
".Appropria-
tion. 
The West Bengal Appropriation, (No. 2) Act, 1960. 
[West Ben. Act 
(Schedule.) 
SCHEDULE. 
(See sections 2 and a.) 
2 3 
Grant 
No. 
Services and purposes. 
Sums not exceeding 
Voted 
by the 
Legislative 
Assembly. 
Charged 
on the 
Consolidated 
Fund. 
Total. 
21
i  7—Land Revenue 
65—Payment of Compensation to 
Rs. 
8,50,000 1,000 
Rs. 
8,51,000 
Land Holders, etc., on the aboli-
tion of the Zamindary System. 
Total—Grant No. 2 8,50,000 1,000 8,51,000 . 
3 8—State Excise Duties 1,10,000 1,10,000 
5 10—Forest 1,37,200 1,37,200 
6 11—Registration 1,56,000 1,56,000 
8 12A—Sales Tax 3,600 3,600 
9 13—Other Taxes and Duties 	 .. 68,000 68,000 
12 22—Interest on Debt and other 
obligations. 
12,86,000 12,36,000 
14 25—General Administration 	 .. 12,27,000 12,27,000 
15 27—Administration of Justice 	 .. 1,07,000 1,07,000 
18 28—Jails 6,54,000 6,54,000 
17 29—Police 9,53,000 3,5,000 9,88,000 
18 30—Ports and Pilotage 1,36,000 1,36,000 
20 37—Education 87,55,000 87,55,000 
24 40—Agriculture-Fisheries 675 575 
The West Bengal Appropriation o:-.2 .1 Act 2960. 
11,111 of 1960.] 
(Apheilule.) 
1 3 8 
Sums not exceeding 
Grant Services and puiposes. Voted Charged Total. No. by the on the 
Legislative Consolidated 
Assembly. Fund. 
Re. Re. Re. 
I 43—Industries—Industries 
27 72-Capital -Outlay on Industrial .. 17,000 17,000 
-I 
 
I 
L 
Development. . outside the Re-
venue Aecoult. - 
Total— Grant No. 27 .. 17,000 17,000 
28 72—Capital Outlay on Industrial.. 64 64 
Development outside the Re- 
venue Account—Cottage Indus-
tries. 
30 47—Miscellaneous Departments— 6,02,900 6,02..900 Fire Services. 
31 47—Miscellaneous Departments— 28,56,000 28,56,000 Excluding Fire Services. 
32 50—Civil Works .. 3,56.100 3,56,100 
33 54—Famine 2,29,95,000 2,29,95,000 
34 5413—Privy Purses and Allow- 
envie of Indian Rulers. 
25,000.. 26,000 
36 55—Superannuation 	 allowances 
and pensions. 
17,52,000.. 17,52,000 
36 56—Stationery and Printing 	 .. 5,68,000 5,68,000 
37 57—Miscellaneous—Contributions 38,92,000 6,54,000 45,46,000 
38 82—Capital 	 Account 	 of other 38,77,000.. 38,77,000 State Works outside the Re-
venue Account. 
39 Public 	 Debt—Loans 	 for 	 Die- 
placed Persons. 
. . 1,98,000 1,98,000 
40 63B—Community 	 Development 6,38,000 6,38,000 Projects, 	 National 	 Extension 
Service 	 and 	 Local 	 Develop- 
ment Works. 
41 63—Extraordinary 	 charges 	 in .. 31,800 31,800 
India. 
1 
Rs. Rs. 
Total—Grant No. 45 	 43,43,000 43,43,000 
Services and purposes. Grant 
No. 
XLVIA—Receipts from Road 
and Water Transport Schemes 
—Working Expenses. 
82B—Capital Outlay on Road 
and Water Transport Schemes 
outside the Revenue Account. 
45{ 
Voted 
by the 
Legislative 
Assendy. 
Charged 
on the 
Consolidated 
Fund. 
Total. 
85A—Capital Outlay on Schemes 
of Government Trading. 
Loans and Advances by State 	 1,57,29,000 
Government. 
27,000 
Grand Total 	 7,03,24,100 26,67,139 7,29,91,239 
Rs. 
43,43,000 43,43,000 
A 
46 
48 
27,000 
1,57,29,000 
The West Bengal Appropriation (No. 2) Act, 1960. 
[West Ben. Act VIII of 1966. 
(Schedule.) 
3 
Sums not exceeding 
WBGP-60/1.2008A-at 

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