Section 58(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)On the execution of such agreement, the Central or State Government or local authority or private employer, as the case may be, shall, if so required by the Board by requisition in writing, make the deduction of the amount specified in the requisition in accordance with the agreement and pay the amount so deducted to the Board.
