Section 8(4) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(4)The Employees' Provident Fund Commissioner or the Employees State Insurance Corporation may send to the prescribed authority a certificate in respect of either the employees contribution or the employers' contribution realised by the Employer or any other dues recoverable from the employer under the Employee's State Insurance Act. 1948 (Act XIX of 1952), or the Employee's State Insurance Act. 1948 (Act XXXIV of 1948), as the case may be, in respect of any person who was employed in connection with the scheduled undertaking immediately before the appointed day, that the employer may have failed to pay in accordance with the respective Act.
