Section 6 in Kerala Cultural Activists Welfare Fund Act, 2010
6. Contribution to the Fund.
(1)Every member other than those specified in sub-section (2) of this section shall contribute to the Fund at the rate of rupees fifty per month.(2)Every producer, director, editor, lyricist, director of Photography, distributor, actor of cinema, actor of serials in television, owners of studios and labs and owners of theaters shall contribute to the Fund at the rate of rupees two hundred per month(3)Any member referred under sub-section (1) or (2) may remit their one year's contribution as one time payment(4)The Government shall contribute to the fund by way of grant every year an amount equal to two per cent of the total contribution under sub-section (1) and (2)(5)The remittance towards the Fund and payments from the Fund shall be in such manner and subject to such terms and conditions as may be prescribed(6)The Government may, by notification revise the rate of contribution specified in sub-sections (1) and (2) once in three years taking into account the amount needed for the implementation of the Scheme,
