Section 9(1) in Telangana Labour Welfare Fund Act, 1987
(1)If an employer does not pay to the Board any amount of unpaid accumulations, of fines realised from the employees within the time specified therefore by or under this Act, the Welfare Commissioner may serve or cause to be served a notice on such employer to pay the amount within the period specified therein which shall not be less than thirty days from the date of such notice.
