Section 31 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
31. Assessing and collecting authority.
- Any officer (including the [Vice-Chairman] [Substituted by G.S.R. 1251, dated 27th June, 1968.] of an Advisory Committee) may be specified by the Central Government, by notification in the Official Gazette, to be an Iron Ore Mines Cess Commissioner who shall be responsible for the assessment and collection of the cess levied under the Act in such areas as may be specified in that notification.
