Section 9 in Kerala Motor Transport Workers Welfare Fund Act, 1985
9. [ Remittance of monthly contribution. [Amendment Act 2005 (No 13285/Leg. C2/05/Law dated 15.8.2005)]
(1)Every employer, employee and self employed person shall pay the contribution due from him every month as provided fro in the scheme.(2)The monthly contribution shall become payable on or before the 7th day of the succeeding month.]
