Section 45 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
45. Penalty for delay in submission of returns
.-If the return for any month or period does not reach the Commissioner within the time specified in rule 44, the owner of the limestone or dolomite mine [or purchasing agent or stockist] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or the occupier of the factory, as the case may be, shall be punishable with fine which may extend to five hundred rupees.
