Section 9 in Tamil Nadu Fishermen and Labourers Engaged in Fishing and Other Allied Activities (Social Security and Welfare) Act, 2007
9. Contribution to the Fund.
(1)There shall be a Fund constituted in the name and style as Tamil Nadu Fishermen and Labourers engaged in fishing and other Allied Activities (Social Security and Welfare) Fund under a scheme and all monies received from the sources as specified in sub-section (3) shall be credited to such fund.(2)The Board shall hold the fund in any of the Nationalised Banks or any of the Co-operative Banks under the control and supervision of the Tamil Nadu State Co-operative Bank or any other Bank as may be decided by the Board, with the approval of the Government, from time to time Such an account shall be jointly operated by any two of the authorized signatories of the Board, one of them being the Member-Secretary.(3)The contributions to the Fund shall be made by the sources specified in sub-section (4), the Government and such other sources as may be specified in the scheme.(4)The contribution towards the Fund shall be,-(i)at such rate, as may be fixed by the Government, from time to time, on the recommendation of the Board for every' year from,-(a)every fisherman;(b)every allied worker;(c)the owner of a mechanised fishing vessel of any category;(d)the owner of net making plant and fish feed manufacturing unit;(e)the owner of a prawn culture farm or a fish farm;(ii)one per cent of the sale proceeds of the dealer for every year;(iii)at the rate of 5 paise per litre of diesel sold by the Tamil Nadu Fisheries Development Corporation Limited, Tamil Nadu Apex Fisheries Co-operative Federation Limited and private diesel bunks approved by the Government;(iv)at the rate of 10 paise per litre of Tax Free Diesel purchased by the mechanized Boat owners from the Tamil Nadu Fisheries Development Corporation or Tamil Nadu Apex Fisheries Co-operative Federation Limited and private diesel bunks approved by the Government;(v)at the rate of 5 per cent of the lease amount for the lease of reservoirs under the control of the Tamil Nadu Fisheries Development Corporation Limited;(vi)at the rate of 5 per cent of the lease amount for fishing collected by the respective authorities in Revenue, Hindu Religious and Charitable Endowments, [Public Works, Fisheries and Forest Departments] [Substituted for 'Public Works and Forest Departments' by Act No. 16 of 2014, dated 2.9.2014.] and Local authorities;(vii)at the rate of Rs. 10 per member for every year by the Primary Fishermen Co-operative Societies or Primary Fisherwomen Co-operative Societies;(viii)at the rate of one rupee for every Kilogram of fish sold by the Mettur Dam Co-operative Fish Marketing Society.(5)The Government may, in consultation with the Board, revise the proportion in which the contribution is to be collected.(6)The contribution to the fund referred to in sub-section (4) shall be remitted to the Fund within such period and in such manner as may be prescribed.(7)All the expenditures relating to the implementation of the scheme shall be met from the Fund including the contingent expenditure in the administration of the scheme.
