Section 4(1) in Kerala Toddy Workers' Welfare Fund Act, 1969
(1)The contribution which shall be paid by the employer to the fund shall be [ten per cent of the wages] [Substituted 'eight per cent of the wages' by Act No. 28. of 2009.] for the time being payable to each of the employees, and the employee's contribution shall be equal to the contribution payable by the employer in respect of him.
