The west bengal appropriation act, 1957

■ r-
^  ' COVERNMEMT OF WEST BENGAL
Legislative Department
West Bengal Act V of 1957
THE WEST BENGAL APPROPRBATION ACT, 1957
[Passed by. the West Bengal Legislature.] / ■
[iV^ent of the Governor was first published in the Calcutta Gazette ' ' '
^xtraQydinary, of the 29tb March, 1957,].
■  [29th Marcfi, 1957.]
An 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 th'e
thirty-first _day of March, 19o7.
Whereas "it is expedient to authorise payment-and appro
priation of certain further sums from and out of the Consoli
dated Fund of West Beni^nl for the service of'the year
ending on the thirty-first day of March, 1957;
It is hereby enacted in the Eighth Year of the Republic
of India/by the Legislature of West Bengal, as follows: —
1, Tiiis Act may be called the West Bengal Appropria- Short title,
tion Act, 1957.
2i From and out of the Consolidated Fund of West' Issue of
Bengal there may be paid and applied sums not exceeding
those specified in column 3 of the Schedule amounting in the of the Co*aggregate, to tlie sum of rupees fiii^^een crores, thirty-seveu solidated^*
lakhs, forty-seven thousand and two hundred and thirty-seven Pundoftowards- defraying the several charges which will come in ^ Ben.
course of payment during the year ending on the thirty-first 195?®day , of March, 1957, in respect of the services specified in 57.
' ' column 2 of the Schedule.
U The sums authorised to be paid and applied from and Annr®T^,.•
of the Consolidated Fund of West Bengal by this Act tit*.
3.
out of . _ „ -
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, 1957.
♦Price—Indian, 6 nP.; Engliih, 2d,
The West Bengal Appropriation Act, 1957.
[West Ben. Ac
Grant
No.
{Schedule.)
SCHEDT1T.E.
{See sections 2 and 3.)
Services and purposes.
1—Tases on Income other than
Corporation Tax and Estate
Duty.
2  7—Land Revenue
3  8—State Excise Duties
4  9—Stamps
5  10—Forest
6  11—Registration
13—Other Tates and Duties
10 18—Other Revenue Expenditure
financed from Ordinary
Revenues.
11 22—Interest on Debt and other
obligations.
13 23—General Administration
14 27—Adininistration of Justice
16 29—Police
17 30—Ports and Pilotage
18 36—Scientific Departments
19 37—Education
22 40—Agriculture—Agriculture
27 43—Industries—Cottage Industries
31 47—Miscellaneous Departments—
Fire Services.
32 47—Miscellaneous Departments
—Excluding Fire Services.
33 60—Civil Works
34 64—Famine
Sums not exceeding—
Voted by the
Legislative
Assembly.
Bs.
19,000
58,000
32,000
4,60,000
1,88,000
33,000
22,88,000
5,08,000
1,49,000
72,000
9,000
1,08,58,000
1,61,39,000
8,99,000
1,60,600
6,82,000
5,65,29,000
Charged on
the Con
solidated
fund.
Rs.
1,000
600
97,000
72,600
10,000
5,000
Total.
Rs.
W'
V of 1957.]
The West Bengal Appropriation Act, 1957.
(Schedule.)
1 2 3
Sums not exceeding—
Grant
No. Services and purposes. Voted by the
Legislative
Assembly.
Charged on
the Con
solidated
fund.
Total.
. Rs. Rs. Rs.
35 54B—Privy Purses and Allowances of
Indian Rulers.
2,000 ■■ 2,000
36 55—Superannuation Allowances and
Pensions.
8,05,000 8>05,000
37 50—Stationery and Printing 5,66,200 6,66,200
39 57—Miscellaneous—Contributions •  12,96,000 1,48,000 14,44,000
40 57—Miscellaneous—Other Miscel
laneous expenditure.
3.98,42,000 4.000 3,98,46,000 .
43 63—Extraordinary charges in India 23,51,000 10,900 23,61,900
46 81—Capital Account_of Civil Works
outside the Revonue Account.
••
1,31,437 1,31,437
47 82B—Capital Outlay on Road and
Water Transport Schemes
outside the Revonue Account.
10,67,000 •f
10,67,000
48 86A—Capital Outlay on State
•  Schemes of Government Trad
ing.
60,000 60,000
61 Loans and Advances by State
Government.
1,80,94,000 1,80,94,000
Total 15,31,06,800 6,40,437 15,37,47,237
■\VBGP-67/8-1027A-5M

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