Section 3(3) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(3)Every dealer or Producer of Handicraft Products shall, with in 90 days of commencement of this Scheme, apply to the Chief Executive Officer or any other officer authorised by the Board on payment of a fee of Rs. 20.00 (Rupees Twenty) only for registration as dealer or Producer of Handicraft Products as the case may be, in Form No.2 along with his self assessed contribution for 1 month, equivalent to 1/12th of 1 per cent of their sale proceeds for the year.
