Section 3(5) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(5)A person who becomes a Handicraft Artisan or self-employed person or employer or Producer of Handicraft Products or dealer of handicraft products subsequent to the commencement of the Scheme, shall apply to the Chief Executive Officer or any other officer authorised by the Board for registration in the appropriate category within 30 days of his starting the avocation in such form as may be applicable in respect of him as provided for this category along with the fees and contribution as may be applicable to him under this Scheme.
