Section 2(i) in Kerala Motor Transport Workers Welfare Fund Act, 1985
(i)"prescribed" means prescribed by rules made by this Act;(ia)[ "quantum" means a fixed amount of welfare fund contribution payable to the fund by the employer, employee and self employed person as may be specified in the scheme;] [Amendment Act 2005 (No 13285/Leg. C2/05/Law dated 15.8.2005)]
