Section 4(2) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(2)The Chief Executive Officer or any other officer authorised by the Board in this behalf, shall after considering the application for registration and connected papers and after making such inquiry as may be necessary and after giving the person, Co-operative society, Non-Governmental Organisation liable to pay contribution or the officer of the company in charge of the conduct of the business of the company liable to pay contribution, an opportunity of being heard, determine the amount of contribution due from every employer, or dealer or Producer of Handicraft Products and intimate it in writing by letter sent by registered post or under certificate of posting or delivered through messenger :Provided that The Chief Executive Officer or any other officer authorised by the Board in this behalf may, even without any application for registration after calling for accounts, registers and other records as he deems necessary, and after giving the person concerned an opportunity of being heard, determine the amount of contribution due from every employer, or dealer or Producer of Handicraft Products and intimate the same in accordance with this Scheme.
