(3)On receipt of such demand the occupier of the factory concerned shall within a fortnight deposit the amount into the nearest Treasury or Sub-Treasury by means of a Challan under the head ["087-Employment-Labour and Fees realised under the Factories Act",] [Substituted by S.O. 281, dated 18.2.1977.] and shall immediately send the challan in original by Registered Post to the Chief Inspector in compliance with the notice of demand.
