Section 4(5) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(5)Every employer or Producer of Handicraft Products or dealer shall, before 30th June every year, file before the Chief Executive Officer or any other officer authorised by the Board in this behalf, annual returns for the year ended with 31st March in the form specified under the Scheme, along with such other records as indicated in such form. Arrears of contribution, if any, shall be paid before filing of returns and the receipt for such payment or copy thereof enclosed along with the returns.
