An Act to authorize payment and appropriation of certain further sums from and out of the Consolidated Fund of India for the services of the financial year 2012-13.
BE it enacted by Parliament in the Sixty-third Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Appropriation (No.4) Act, 2012.
Issue of Rs. 32119,50,00,000 out of the Consolidated Fund of India for the financial year 2012-13:-
2. From and out of the Consolidated Fund of India 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 thirty-two thousand one hundred nineteen crores and fifty lakh rupees only towards defraying the several charges which will come in the course of payment during the financial year 2012-13 in respect of the services specified in column 2 of the Schedule.
Appropriation:-
3. The sums authorized to be paid and applied from and out of the Consolidated Fund of India by this Ac shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
THE SCHEDULE
(See sections 2 and 3)
1
2
3
No. of Vote
Service and purposes
Sums not exceeding
Voted by Parliament
Charged on the Consolidated Fund
Total
1
Department of Agriculture and Cooperation………Revenue
Rs.
1,00,000
Rs.
..
Rs.
1,00,000
2
Department of Agricultural Research and Education…………. …Revenue
1,00,000
..
1,00,000
3
Department of Animal Husbandary, Dairying and Fisheries……………….Revenue
..
71,00,000
71,00,000
6
Department of Chemical and Petrochemicals……Revenue
2,50,00,000
..
2,50,00,000
7
Department of Fertilizers……………….Revenue
1,00,000
..
1,00,000
9
Ministry of Civil Aviation………..Revenue
2000,00,00,000
..
2000,00,00,000
10
Ministry of Coal…………Revenue
Capital
1,00,000
65,00,00,000
..
..
1,00,000
65,00,00,000
11
Department of Commerce………Revenue
2,00,000
3,00,000
5,00,000
12
Department of Industrial Policy and Promotion…….Revenue
