Section 48 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
48. [ Manner of payment of duty [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1990 (w.e.f. 29.9.1990).]
.-(1) The payment of the duty of excise by the owner of a mine under sub-rule (2) of rule 47, or of the amount collected by the occupier of any factory under sub-rule (4) of rule 47, shall be made by sending to the Commissioner a crossed cheque or crossed demand draft drawn in his favour and payable at the station at which he is stationed along with a treasury challan duly filled in indicating the head of Account as 0038-Union Excise duties-Cess on Commodities-Limestone and Dolomite Cess" creditable to the account of P.A.O. (Main Secretariat), Ministry of Labour, New Delhi.(2)The cheque or bank draft shall be credited by the Commissioner in favour of the P.A.O. (Main Secretariat), Ministry of Labour, New Delhi, in the branch of the accredited bank of the Ministry of Labour, New Delhi with which the Commissioner has been placed in account.]
