Section 10(1) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(1)If an employer does not pay to the Board any amount of unpaid accumulations or fines realised from the employees, or the amount of the employer's and employee's contribution under Section 9 within the time he is required by or under the provisions of this Act to pay it, the Welfare Commissioner may cause to be served a notice on the employer to pay the amount within the period specified therein, which shall not be less than thirty days from the date of service of such notice.
