Section 35(3) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(3)The challan shall be filled in duplicate, a copy of which shall be retained by the treasury and the other copy shall be returned to the depositor who will transmit it to the Commissioner as proof of payment along with the monthly return prescribed in sub-rule (2) of rule 33 after entering the number, date and amount shown in the treasury receipt in the copy of the return.
