Section 43 in The Employees' State Insurance Act, 1948
43. Method of payment of contribution.
Subject to the provisions of this Act, the Corporation may make regulations for any matter relating or incidental to the payment and collection of contributions payable under this Act and without prejudice to the generality of the foregoing power such regulations may provide for(a)the manner and time of payment of contributions;(b)the payment of contributions by means of adhesive or other stamps affixed to or impressed upon books, cards or otherwise and regulating the manner, times and conditions, in, at and under which, such stamps are to be affixed or impressed;( bb) the date of which evidence of contributions have been paid is to be received by the Corporation;(c)the entry in or upon books or cards of particulars of contributions paid and benefits distributed in the case of the insured persons to whom such books or cards relate; and(d)the issue, sale, custody, production, inspection and delivery of books or cards and the replacement of books or cards which have been lost, destroyed or defaced.
