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Union of India - Section
Section 46 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
46. Conditions of service of persons appointed under Section 5 of the Act.
- Until other provision is made in this behalf, persons appointed under Section 5 of the Act, shall be governed by such rules relating to the terms and conditions of service of Government servants generally, as may be made applicable with modifications, if any, to such persons by the Central Government.Form A[See Rule 33]Return of actual production of iron ore and duty assessed and paid on a provisional basisName of owner of mine................... Month of production.......year 19 Full Address................................| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 |
| SI. No. | Opening stock on the 1st day of the month towhich the return pertains in (metric tonne) | Output of iron-ore during the month (in metrictonne) | Total (in met- rice tonne) | Details of despatches during the month (inmetric tonne) Export Internal consumption | Closing stock on the last day of the month (inmetric tonne) | Calculation of duty | Particulars of deposits into treasury | Iron Ore Mines Labour Welfare Cess on tonnes -at Re. | Paid into on...... (date with month any year) Aspare copy of treasury Challan No._____ enclosed herewith |