Section 2 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
2. Any other subsidiary record showing production of iron ore during the month (s).
Form D[See Rule 38]NoticeTo...............Mine...............AddressWhereas you have not furnished a return in Form A in respect of the month (s)of.........19....,by the prescribed date (s):You are, therefore, required to submit a return within one calendar month from the date of issue of this notice for the month (s) of...............19.....In Form A of the Iron Ore Mines Labour Welfare Cess Rules, 1963.In the event of your failure to comply with this notice, I shall proceed to assess the duty to the best of my judgment under rule 38 of the Iron Ore Mines Labour Welfare Cess Rules, 1963, and you will also further be liable to prosecution under rule 36.Commissioner.Seal of the Commissioner.No..................Date................Place.Form E[See Rule 38]NoticeTo..............Mine.............AddressWhereas it appears that you have produced iron ore during the month (s) of...............19 but have failed to furnish return in Form A under rule 33 of the Iron One Mines Labour Welfare Cess Rules, 1963:You are, therefore, directed to appear in person or through a duty authorized representative before...................(person) at.......(place) on.................(date) at...........,(time) and to produce or cause to be produced at that time the accounts and documents specified below, lodge at that time any objection which you may wish to prefer and produce any evidence which you may wish to do in support thereof and you will further be liable to prosecution under rule 36.In the event of your failure to comply with this notice I shall proceed to assess the cess to the best of my judgment under rule 38 of the Iron Ore Mines Labour Welfare Cess Rules 1963.CommissionerSeal of the CommissionerNo......................Date....................Place...................Particulars of Accounts and Documents required
