Section 35(3) in The Orissa Co-operative Societies Act, 1962
(3)If an employer, [* * *] [Deleted by Orissa Act No. 19 of 1983 Section 215-See O.G. E. dated 11.10.1983.] fails to deduct or having deducted fails to pay any amount as required under Sub-Section (2), the Registrar may, on the application of the Society and after giving such employer a reasonable opportunity of being heard, direct him to pay to the Society within such period as has been specified in the agreement executed under Sub-Section (1) a sum not exceeding the amount which he has failed to deduct or to pay, as the case may be :Provided that nothing in Sub-Section (1) shall apply to persons employed in railways within the meaning of the Constitution and to persons employed in mines and oil-fields.
