Section 14(2) in Kerala Labour Welfare Fund Act, 1975
(2)If the employer fails, without reasonable cause, to pay the amount specified in a notice issued under sub-section (1) within the period specified therein, he shall be liable to pay, in addition to that amount, to the Fund or the Board, as the case may be, by way of penalty, simple interest at the rate of nine per cent per annum from the date on which the amount fell due:Provided that the Government may, subject to such conditions as may be prescribed, remit the whole or any part of the penalty in respect of any period.]
