Section 7 in The Paradip Port Trust Employees' (Contributory Outdoor and Indoor Medical Benefit after Retirement) Regulations, 2000
7. Penalty.
(a)The renewal of the declaration referred to in Regulation 4(a) above is the sole responsibility of the retired employee/his spouse as the case may be.(b)If a retired employee/his spouse/spouse of the eligible deceased employee who have enjoyed benefit under these Regulations under one time lumpsum payment is subsequently found to be gainfully employed in the public/private undertaking during the period in which he/she had availed the treatment, the cost of full medical treatment at outsiders rate with 5% penalty charges will be levied, and collected from them and they will forfeit the right to avail further benefit under these Regulations.
