The West Bengal Appropriation ( No. 2 ) Act, 1961

GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
West Bengal Act VI of 1961 
THE WEST BENGAL APPROPRIATION (NO. 2) ACT, 
1961. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 29th March, 1961.] 
:29th March, 1961.] 
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, 1961. 
WHEREAS it is expedient to authorise payment and appropria-
tion 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, 1961; 
It is hereby enacted in the Twelfth Year of the Republic of 
India, by the Legislature of West Bengal, as follows: -- 
I. This Act may be called the West Bengal Appropriation Short 
(No. 2) Act, 1961. 	 titles 
Unseat 
Reims 
12,06,1% 
590 out 
of the 
Como 
dated 
Fund 
of West 
Bengal 
for the 
year 
1960-61L 
Atisco-
platoon 
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 twelve crores, six lakhs, ten thousand and five 
hundred and ninety towards defraying the several charges which 
will come in course of payment during the year ending on the 
thirty-first day of March, 1961, in respect of the services 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, 1961. 
Price—Indian, 12 nP.; English, 3d. 
The West Bengal Appropriation (No. 2) Act, 1961. 
[West Ben. Act 
(Schedule.) 
SCHEDULE: 
(See sections 2 and 3.) 
1 2 3 
Grant 
No. No. 
Services and purposes. 
Sums not exceedir.g 
Voted 
by the 
Legislative 
Assembly. 
Charged 
on the 
Consolidated 
Fund. 
Total. 
1 4—Taxes on income other than Corpo-
ration Tax and Estate Dui y. 
Rs. 
8,000 
Rs. Re. 
8,000 
2 7—Land Revenue 47,00,000 4,100 47,04,100 
3 8—State Excise Duties 1,24,000 1,24,000 
6 
11—Registration 89,000 89,000 
12A—Sales Tax 5,131 5,131 
10 17—Interest 	 on 	 Irrigation 	 Works 1,55,000 1,55,000 
(Ccmmorcial). 
12 22—Interest on Debt and other obliga-
tions. 
19,89,000 19,89,000 
25—Ceneral Administration 22,21,000 22,21,900 
27—Administration cf Justice 5,51,000 52,000 6,03,000 
16 28—Jails 6,07,000 6,07,000 
17 29—Police 30,96,500 36,775 31,33,275 
18 30—Ports and Pilotage 1,46,000 1,46,000 
19 '36—Scientific Departments 6,000 6,000 
20 37—Education 2,04,27,000 2,04,27,000 
21 3s—Modica 1 5,510 5,510 
23 40—Agriculttre—Agri( ulturo . 200 200 
I 27 
43—In dust ries—Ir dustries 
72—Capital Outlay on Industrial Dove- 1 
}- 43,94,000 43,94,000 loprnon t out sidelhe Revenue Account. J 
Total—Grant. No. 27 	 . • 43,94,000 43,94,000 
The West 13eripal Appropriation (No. 2) Act, 1961. 	 3 
VI 0 1961.] 
(Schedule.) 
1 2 3 
Stuns not exceeding 
Grant 
No. 
cervices and purposes. Voted by 
the Legis- 
lative 
Assembly. 
charged 
on the Con- 
solidated 
Fund. 
Total. 
30 
32 
33 
34 
35 
36 
47—Miscellaneous Departments—Fire 
Services. 
47—Miscellaneous Departments—Wel-
fare of Scheduled Tribes and Castes and_ 
other Backward Classes. 
47—Miscellaneous 	 Departments— 
. Excluding Fire Services and Welfaie 
of scheduled Tribes, etc. 
50—Civil Works 
54—Famine 
54B—Privy Purses andlAllowances of 
Indian Rulers. 
Rs. 
3,100 
55 —S uperannuat ion 	 allowances and 
pensions. 
172 
3,35,000 
83,000 
37  t 
83 —Payments of 
of pensions. 
commuted value 
Es. 
3,100 
6,00,172 
6,55,000 
18,04,000 
5,35,41,000 
16,000 
2 ,04.000 
Es. 
6,00,000 
6,55,000 
14,60,000 
5,35,41,000 
16,000 
2,11,000 
j 
Total—Grant No. 37 
56—Stationery and Printing 
57—N iscellaneous--Cents i butions 
2,11,000 
2,78,000 
11,35,100 
38 
39 
83,000 2,94,000 
1,29,000 
2,78.000 
12,64,100 
40 
57--M iscel laneou s— Other 	 iseelh n- 
eous Expenditure. 
82—Capital Account of other State 
Works outside the Revenue Att,ourit. 
/1,25,80,000 
J 
68,000 1,26,48,000 
Tot al—C rant No. 40 1,25,80,000 68,000 1.'26,48,000 1  
4 	 The West Bengal Appropriation (No. 2) Act, 1961. 
[West Ben. Act VI of 1961. 
(Schedule.) 
1 3 
Sums not exceeding 
Services and purposes. Voted 
by the 
Legislative 
Assembly. 
Charged on 
the Con- 
solidated 
Fund. 
Total. 
22—Interest on Debt and other obliga-
tions—Expenditure on displaced per-
sons. 
Rs. Rs. Rs. 
13,77,000 13,77,000 
57—Miscellaneous—Expenditure on dis- 
placed 	 persons. 
Public 	 Debt— Loans 	 for 	 displaced 
persons. 
Total--Grant No. 41 13,77,000 13,77,000 
63—Extraordinary charges in India 	 . 5,000 5,000 
C2B--Capital0 ,,itlay on Road and Water 2 2 
Transport Schemes outside the Revenue 
Account. 
85A—Capital Outlay on 	 Schemes 	 of 36,000 36,000 
Government Trading. 
Loans and Advances by State Govern- 94,72,000 94,72,000 
- mont. 
Grand Total 11,63,26,602 42,83,988 12,06,10,590 
Grant 
No. 
F 
41 
43 
47 
48 
50 
2 
WBGP-6I/2-41A-5M 

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