Section 12 in Kerala Construction Workers' Welfare Fund Act, 1989
12. Failure to recover or renal contribution.
- Where any Department of Government, Authority, Company, or other institutions liable to pay contribution, under sub-section (3) of section 8, fails to recover the contribution of the contractor from the bills, such institution shall be liable to pay such contribution together with simple interest at the rate of nine per cent from the date of passing the bill or bills in which such recovery had to be effected till the date on which such amount of contribution is remitted to the Fund.
