Section 37 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
37. Submission of periodic returns
.-Every owner of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a welfare centre according to the prescribed standard shall submit to the Welfare Commissioner--(i)immediately on the establishment of the Welfare Centre, adequate proof to the satisfaction of the Welfare Commissioner showing the capital expenditure incurred on the construction and equipment of the Welfare Centre; and(ii)in January each year a certified statement of the expenditure incurred on the Welfare Centre during the preceding twelve months:Provided that the statement shall not include expenditure, if any, incurred on repairs and replacements.
