Section 43(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)(a)Every occupier of a factory receiving limestone or dolomite shall maintain in Form E a date-wise register of receipt of limestone or dolomite and the amount of duty of excise collected under clause (a) of sub-section (1) of section 4, in the manner specified in sub-rule (4) of rule 47.(b)At the close of each month, the entries made against each date in the register shall be totalled and the total quantity of limestone or dolomite and amount of duty of excise collected during the month shall be entered therein.
