Section 3(3) in The Cine-Workers And Cinema Theatre Workers (Regulation Of Employment) Act, 1981
(3)A copy of the agreement referred to in sub-section (1) with respect to the employment of any person as a Cine-Worker shall, if such person is entitled to the benefits of provident fund under section 16, also be forwarded by the producer of the film to the Regional Provident Fund Commissioner concerned under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952).
