Section 33A(2) in The Coal Mines Provident Fund Scheme
(2)The employer shall pay to the Fund both the employer's contribution as well as the member's contribution together with an amount [calculated at the rates mentioned in paragraph 33B of this Scheme] [Inserted vide S.R.O. 1852 dated 20th August 1955 in substitution of the words 'equivalent to five per centum of the total amount of contribution'.] to defray the cost of administration of the Fund on or before [the last day] [The words and figure, 'The 15th day' substituted vide O.S.R. 1726 dated 11.9.68.] of every month following the month to which the contributions relate.
