Section 8B(3) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(3)Any sum paid under sub-section (1) or remitted under sub-section (2) shall be credited to the Fund constituted for the benefit of the manual workers, under a scheme framed under this Act, other than those employed in construction or maintenance of dams, bridge, roads or in any building operation.]
