(7)(i)The Central Government may provide that -(a)the authority to collect and to expend the proceeds of contribution collected;(b)the rate of interest to be paid by an aggregator in case of delayed payment, less payment or non-payment of contribution;(c)self-assessment of contribution by aggregators;(d)conditions for cessation of a gig worker or a platform worker; and(e)any other matter relating to smooth functioning of the social security scheme notified under this section, shall be such as may be prescribed by that Government.(ii)The Central Government may by notification, exempt such aggregator or class of aggregators from paying of contribution under sub-section (4), subject to such conditions as may be specified in the notification.Explanation. - For the purposes of this section, an aggregator having more than one business shall be treated as a separate business entity or aggregator.
