Section 4 in Kerala Motor Transport Workers Welfare Fund Act, 1985
4. [ Contribution to the Fund. [Amendment Act 2005 (No 13285/Leg. C2/05/Law dated 15.8.2005)]
(1)The contribution payable by employee to the fund shall be such quantum of each type of motor transport undertaking as may be specified in the scheme.(2)The contribution payable by the employer and the self employed person shall be such quantum as may be specified in the Scheme.(3)The quantum under sub-sections (1) and (2) shall be fixed taking into account the average number of man power required for Operating the motor transport undertaking.(4)The contribution payable by the employer, employee and self Employed person shall be subject to revision from time to time.Provided that nothing in the section shall apply to a Motor Transport undertaking to which the provisions of Employees Provident Funds and Miscellaneous Provisions Act, 1952 (Central Act 19 of 1952) or the Payment of Gratuity Act, 1972 (Central Act 39 of 1972) apply.]
