Section 54(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)Every petition for review shall be accompanied by a memorandum setting forth clearly the principal grounds of objection against the assessment made [quoting the number and date of crossed cheque or crossed demand draft and number and date of letter with which it was forwarded to the Commissioner] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978).] showing that the amount assessed has been paid.
