Section 4 in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
4. Manner.
(1)Every employer or Producer of Handicraft Products or dealer shall within the time limit specified in the Scheme, apply for registration to the Chief Executive Officer or any other officer authorised by the Board in this behalf with such details as specified in the scheme or the form of application for registration.(2)The Chief Executive Officer or any other officer authorised by the Board in this behalf, shall after considering the application for registration and connected papers and after making such inquiry as may be necessary and after giving the person, Co-operative society, Non-Governmental Organisation liable to pay contribution or the officer of the company in charge of the conduct of the business of the company liable to pay contribution, an opportunity of being heard, determine the amount of contribution due from every employer, or dealer or Producer of Handicraft Products and intimate it in writing by letter sent by registered post or under certificate of posting or delivered through messenger :Provided that The Chief Executive Officer or any other officer authorised by the Board in this behalf may, even without any application for registration after calling for accounts, registers and other records as he deems necessary, and after giving the person concerned an opportunity of being heard, determine the amount of contribution due from every employer, or dealer or Producer of Handicraft Products and intimate the same in accordance with this Scheme.(3)Every employer or Producer of Handicraft Product or dealer shall, pending allotment of registration number and receipt of orders determining the contribution, continue to pay on or before 6th of every month, 1/12th of his self assessed annual contribution and the monthly contribution due from the handicraft artisans employed by him.(4)After the annual contribution is determined by the Chief Executive Officer or the officer authorised in this behalf and pending disposal of appeal or revision petition, if any, filed by him, the employer or producer of handicraft product or dealer shall continue to pay before the 5th of every month 1/12th of the annual contribution as determined by the authorised officer, together, with arrears, if any.(5)Every employer or Producer of Handicraft Products or dealer shall, before 30th June every year, file before the Chief Executive Officer or any other officer authorised by the Board in this behalf, annual returns for the year ended with 31st March in the form specified under the Scheme, along with such other records as indicated in such form. Arrears of contribution, if any, shall be paid before filing of returns and the receipt for such payment or copy thereof enclosed along with the returns.(6)The Executive Officer or any other officer authorised by the Board in this behalf, after scrutiny of the returns and after conducting inquiry as may be necessary and calling for additional records or details as he may deem necessary, pass orders finally assessing the contribution due for the year.(7)When the contribution is not paid on the due date the Executive Officer or other officer authorised by the Board may issue notice for payment or arrears due and if the same is not paid with in 15 days of receipt of such notice, such amount may be recovered in the manner as mentioned in section 13 of the Act.(8)The requisition for recovery of such arrear revenue shall be signed by the Chief Executive Officer or any other officer authorised by the Board in this behalf.(9)All payments to the Fund shall be made in case to Chief Executive Officer or the Officer authorised by the Board in this behalf or by demand drafts drawn in favour of the Chief Executive Officer to which due receipts shall be issued.(10)A Handicraft Artisan or a self employed person may discontinue his contribution to the Fund when he completes the age of 60 years or if the becomes permanently unable to work due to infirmity.
