Section 6B(1) in The Bombay Labour Welfare Fund Act, 1953
(1)There shall be paid to the Board for the purposes of this Act, [Contributions] a contribution payable by the employer in respect of an employee in an establishment (hereinafter referred to as "the employer's contribution"), a contribution payable by such employee (hereinafter referred to as "the employee's contribution") a contribution payable by the State Government, as hereinafter provided and every such contribution shall form part of the Fund.
