Section 54 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
54. Review
.-(1) Within 30 day from the date of issue of a Demand Notice, any owner of the mine [or purchasing agent or stockist] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1983 (w.e.f. 13.8.1983).] or any occupier of a factory, as the case may be, may submit a petition to the Central Government with a copy to the Commissioner, asking for a review of such assessment or orders under section 11 or section 12:Provided that no such petition shall be entertained unless the Central Government is satisfied that the amount demanded has been paid as required under rule 49 or rule 50, as the case may be.(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.(3)The Central Government shall after making such enquiry as necessary pass such order in writing as it thinks fit, which shall be final.(4)The petitioner shall be entitled to a copy of such order on the petition for review free of cost and it shall be furnished to him as soon as possible after the orders are passed.(5)So much of the amount originally demanded and paid by the owner of the mine or the occupier of the factory, as the case may be, as is found not to be due from him as a result of review under sub-rule (1) shall be refunded to the petitioner.(6)[ Any refund under sub-rule (5) shall be made by the Commissioner by cheque or demand draft by drawing the amount from the Pay and Accounts Office on an ordinary contingent bill on which shall be specified the review case number and date of the order therein and the amount and date of the challan with which the deposit was made by him in the branch of the ] [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978). ][accredited bank of the Ministry of Labour, New Delhi] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1990 (w.e.f. 29.9.1990).].
