Section 5(5) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(5)The contribution from the Handicraft Artisan shall be deducted from the wages and remitted to the Fund irrespective of whether the handicraft artisan has been allotted registration number or not, by the Board :Provided that the contribution from the Handicraft Artisans need not be deducted from the wages and remitted to the Fund, if he has not applied for membership or registered as such member as the case may be, in the Fund or if the worker has completed the age of 60 years or has become unable to work due to infirmity or has suffered from permanent disablement and is out of employment before coming into force of the Act.
