Section 8B(2) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(2)Notwithstanding anything contained in any law for the time being in force, every officer appointed under the said Act shall, while collecting the tax under the said Act, also collect the sum specified under sub-section (1) and remit such sum [within such time as maybe prescribed] [Substituted for the words 'within ninety days from the date of collection of such sum' by the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment Act, 2001 (Tamil Nadu Act 2 of 2001).] to the Board referred to in sub-section (1), in such manner as may be specified in the scheme.
