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APPROPRIATION (No. 5) ACT, 2003
APPROPRIATION (No. 5) ACT, 2003
No.55 of 2003
[30th December,2003]
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 2003-04.
BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Appropriation (No.5) Act, 2003.
Issue of Rs. 7660,21,00,000 out of the Consolidated Fund of India for the financial year 2003-04:-
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 seven thousand six hundred sixty crores and twenty-one lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2003-04, 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 Act shall be appropriated for the services and purposes expressed in the Scheduled 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 |
||
|
5 |
Atomic Energy……….Revenue Capital |
Rs. 44,60,00,000 1,00,000 |
Rs. ….. …… |
Rs. 44,60,00,000 1,00,000 |
|
6 |
Nuclear Power Schemes…………Capital |
42,40,00,000 |
……. |
42,40,00,000 |
|
8 |
Department of Fertilizers………..Revenue |
432,60,00,000 |
………. |
432,60,00,000 |
|
12 |
Department of Commerce………….Revenue |
2,00,000 |
……… |
2,00,000 |
|
13 |
Department of Industrial Policy and Promotion…… ………………….Revenue |
2,00,000 |
……… |
2,00,000 |
|
15 |
Department of Telecommunications……………………………………….Revenue |
2300,01,00,000 |
…….. |
2300,01,00,000 |
|
16 |
Department of Information Technology…….Revenue |
5,00,00,000 |
………. |
5,00,00,000 |
|
17 |
Department of Consumer Affairs……………..Capital |
4,50,00,000 |
……. |
4,50,00,000 |
|
29 |
Ministry of Environment and Forests…………….Revenue Capital |
30,43,00,000 5,01,00,000 |
…… ……. |
30,43,00,000 <span style="font-size: 10 |
APPROPRIATION (No. 5) ACT, 2003
No.55 of 2003
[30th December,2003]
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 2003-04.
BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Appropriation (No.5) Act, 2003.
Issue of Rs. 7660,21,00,000 out of the Consolidated Fund of India for the financial year 2003-04:-
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 seven thousand six hundred sixty crores and twenty-one lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2003-04, 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 Act shall be appropriated for the services and purposes expressed in the Scheduled in relation to the said year.
THE SCHEDULE
(See sections 2 and 3)
