Section 6B(2) in The Maharashtra Labour Welfare Fund Act, 1953
(2)If the employer fails, without sufficient cause, to pay any such amount within the period specified in the notice, he shall, in addition to that amount, pay to the Board simple interest-(a)[ in the case of a failure to pay any amount of unpaid accumulations or fines realised from the employees, - [Clauses (a) and (b) were substituted for the original by Maharashtra 4 of 1984, Section 4.](i)for the first three months, at [one and a half per cent] of the said amount for each completed month, after the last date by which he should have paid it according to the notice; and(ii)thereafter, at [two per cent] [These words were substituted for the words 'one and a half per cent' by Maharashtra 24 of 2003, Section 5 (w.e.f. 7-1-2003).] of that amount for each completed month during the time he continues to make default in the payment of that amount;(b)in the case of a failure to pay any amount of the employer's and employees' contributions under section 6BB,(i)for the first three months, at [one and a half per cent] [These words were substituted for the words 'one per cent' by Maharashtra 24 of 2003Section 5 (w.e,f. 7-12-2003).] of the said amount for each completed month, after the last date by which he should have paid it in accordance with the provisions of sub-section (3) of section 6BB; and(ii)thereafter, at [two per cent] [These words were substituted for the words 'one and a half per cent' by Maharashtra 24 of 2003, Section 5 (w.e.f. 7-1-2003).] of that amount for each completed month during the time he continues to make default in the payment of that amount:]Provided that, the Welfare Commissioner may, subject to such conditions as may be prescribed, remit the whole or any part of the penalty in respect of any period.] [Sub-sections (2) and (3) were substituted by Maharashtra 10 of 1987, Section 3(a).]
