Section 8(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(b)from the employer in relation to an exempted establishment in respect of any damages recoverable under section 14B or any charges payable by him to the appropriate Government under any provision of this Act or under any of the conditions specified under section 17 or in respect of the contribution payable by him towards the Pension. Scheme under the said section 17, may, if the amount is in arrear, be recovered in the manner specified in sections 8B to 8G.
