Section 4(7) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(7)When the contribution is not paid on the due date the Executive Officer or other officer authorised by the Board may issue notice for payment or arrears due and if the same is not paid with in 15 days of receipt of such notice, such amount may be recovered in the manner as mentioned in section 13 of the Act.
