Section 6B(9) in The Bombay Labour Welfare Fund Act, 1953
(9)The Welfare Commission shall submit to the State Government as soon as possible after the end of July and January every year in the prescribed form a statement showing the total amount of the employer's contribution in respect of his establishment for the period to which the statement relates and no receipt of the Statement from the Welfare Commissioner, the State Government shall pay to the Board a contribution of an amount equal to the employer's contribution in respect of that establishment:Provided that the statement in relation to the employee's contribution payable for the first lime after the appointed date referred to in sub-section (4) shall be submitted as soon as possible after the specified date in relation to that contribution.]
