Section 35 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
35. Manner of payment of duty.
(1)The owner of a mine shall pay the duty of excise assessed under rule 34 into the nearest treasury not later than the last day of the month following the month for which the duty of excise is payable.(2)The payment into the treasury shall be made by means of a challan the remittance being shown as creditable to the Central Government under Major Head "H-Union Excise Duties-Iron Ore".(3)The challan shall be filled in duplicate, a copy of which shall be retained by the treasury and the other copy shall be returned to the depositor who will transmit it to the Commissioner as proof of payment along with the monthly return prescribed in sub-rule (2) of rule 33 after entering the number, date and amount shown in the treasury receipt in the copy of the return.
