Section 56 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
56. Liability of owner of mine selling or otherwise disposing of limestone or dolomite to the occupier of a factory
.-In these rules, the reference to the person by whom limestone or dolomite is sold or otherwise disposed of to the occupier of the factory shall be construed to mean reference to the owner of a mine where such owner happens to be the person selling or otherwise disposing of limestone or dolomite produced in the mine to the occupier of the factory and shall be liable as such.
