Section 4(3) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(3)Every employer or Producer of Handicraft Product or dealer shall, pending allotment of registration number and receipt of orders determining the contribution, continue to pay on or before 6th of every month, 1/12th of his self assessed annual contribution and the monthly contribution due from the handicraft artisans employed by him.
