Section 3(4) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(4)Every employer shall, within 90 days of commencement of this Scheme apply to the Chief Executive Officer or any other officer authorised by the Board for registration in Form No.3 along with his self assessed employer's contribution for the month at the rate of Rs. 2.00 (Rupees two) only per Handicraft Artisan employed by him and the employees contribution for 1 month at the rate of Re. 1.00 (Rupee One only) per artisan employed by him:Provided that in the case of a Handicraft Co-operative Society or Non-Governmental Organisation which employes Handicraft Artisans, the employers' contribution will be Re. 1.00 (Rupee One) per artisan.
