Section 47(5) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(5)The amount received or collected by the occupier of any factory under sub-rule (4) shall be paid by him [by sending to the Commissioner crossed cheque or crossed demand draft drawn in his favour and payable at the station of which the Commissioner is stationed] [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978). ] not later than the last day of the month following the month for which the duty of excise is payable.
