Section 30 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
30. Submission of periodic returns
.-Every owner of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a dispensary or hospital service according to the prescribed standard shall submit to the Welfare Commissioner:-(i)in January and July of each year a statement showing the total amount of iron ore or manganese ore produced in his mine during the preceding six months; and(ii)in January of each year a certified statement of expenditure incurred on the dispensary or hospital during the preceding twelve months.
