Section 29(3) in The Coal Mines Provident Fund Scheme
(3)Where an employer or a contractor proves to the satisfaction of the Commissioner that he, for reasons beyond his control or because of any bona fide error on the part of employees in charge of making recovery from the members, could not recover the member's contribution from the concerned member's wages for the period to which the contribution relates, the Commissioner may, at his discretion, permit recovery of arrears of such contributions from subsequent wages of the members concerned, in such number of instalments as he may deem proper.
