Section 8A(1) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(1)Notwithstanding anything contained in any law for the time being in force or in any agreement,-(a)every person who makes an application for building permit for any building work to a local authority shall be liable to pay the local authority concerned, in addition to the fee for the building permit; and(b)every person who undertakes or is in charge of, any construction [work other than the building work referred to in clause (a) shall be liable to pay, a sum at such per cent not exceeding one pet cent of the total estimated cost of the building or construction work proposed to be constructed, as may be fixed by the Government by notification, as contribution to the fund constituted for the benefit of manual workers in the employment in construction or maintenance of dams, bridges, roads or in any building operations, under a scheme framed under section 3.
