- (1.) LEARNED Additional Solicitor General has shown us an affidavit which he proposes to file on behalf of the Union of India. He states that he will file this affidavit within two days from today. We have gone through the affidavit and we are shocked at the figures that have been disclosed in the affidavit. By way of illustration, we may mention that the State of Maharashtra collected cess under the Building and Other Construction Workers Welfare Cess Act, 1996 (for short "the Cess Act") as follows: JUDGEMENT_113_LAWS(SC)2_2015.JPG
(2.) THERE is absolutely no explanation as to what has happened to the balance amount which is more than Rs. 1800 crores.
(3.) SIMILARLY , the State of Rajasthan collected cess under the Cess Act as follows: JUDGEMENT_113_LAWS(SC)2_12015.JPG Out of the total collection of about Rs. 600 crores, the State of Rajasthan has utilized only about Rs. 37 crores in running schemes for the welfare of construction workers.;