Section 3 in The Goa Labour Welfare Fund Rules, 1990
3. Payment of fines and of unpaid accumulations by employer.
(1)Within fifteen days from the date on which this Act shall come into force in any area, every employer in such area shall pay by cheque, money order or cash to the Secretary-(a)all fines realised from the employees before the said date and remaining unutilized on that date; and(b)all unpaid accumulations held by the employer on the aforesaid date.(2)The employer shall alongwith such payment submit a statement to the Secretary giving full particulars of the amounts so paid.(3)Thereafter all fines realised from the employees and all unpaid accumulations during the quarter ending 31st March, 30th June, 30th September and 31st December shall be paid by the employer in the manner aforesaid to the Secretary on or before 15th April, 15th July, 15th of October and 15th of January succeeding such quarter and a statement giving particulars of the amounts so paid shall be submitted by him alongwith such payment to the Secretary.
