Section 5(8) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(8)(i)More than one member of a family can be registered a self employed person if he / she comes within the definition of self-employed person in the Act.(ii)Self employed person shall remit his monthly contribution before the 5th of every month. He may, however, remit his contribution half yearly in advance.(B)Levy of fines etc. for default of payment of dues. - (1) In case of default of payment of any dues to the Fund by Handicraft Artisan, self-employed person, employer or producer of handicraft products or dealer, the Board may, subject to the provisions in the Scheme, levy fines or damages @ 25% of such dues per month.
