Section 30(2) in The Coal Mines Provident Fund Scheme
(2)The contractor required to make any recovery under sub-paragraph (1) of paragraph 29 shall record all recoveries to be made under that sub-paragraph and also the employer's contribution payable thereon, in the appropriate columns of the register of wages in Form III appended to the Payment of Wages (Mines) Rules, 1956 framed under Payment of Wages Act, 1936 relating to the wage period to which such recoveries and contributions relate and shall furnish a copy of the said Form III to the employer within three days from the date on which disbursement of wages for that wage period becomes due under Section 5 of the Payment of Wages Act, 1936. He shall also furnish to the employer such other documents and information as the employer may require of him for the purpose of submitting returns under this Scheme or generally for the purpose of implementing this Scheme.]
