Section 33A(3) in The Coal Mines Provident Fund Scheme
(3)[ Every payment under sub-paragraph (2) shall be made in one or the other of the methods specified below ;-(i)By means of crossed account-payee cheque drawn in favour of the Coal Mines Provident Fund Account No. I.Provided that where payment is made by means of a cheque of a Bank situated in a place, other than Dhanbad, Bank collection charges shall be added to the amount of the cheque or remitted separately when so directed by the Commissioner;(ii)By means of crossed account-payee bank drafts on the State Bank of India, Dhanbad, drawn in favour of the Coal Mines Provident Fund Account No. 1.(iii)By deposit of the amount in cash either in the State Bank of India, Dhanbad, or in the office of the Commissioner at Dhanbad for being credited to the Coal Mines Provident Fund Account No. I.]
