Section 12 in THE KERALA SMALL PLANTATION WORKERS' WELFARE FUND ACT, 2008
12. Provisional assessment and collection of contribution. - Every employer liable
to pay contribution under section 5 shall, pending determination of the amount due fromhim under section 11, pay on every three months by way of an advance contribution anamount equal to one fourth of the amount payable annually by him according to the latestassessment under the said section, in the time and manner as specified in the Scheme.(a)If the advance contribution of the employer is not paid on or before the duedate, the officer authorised under section 11 or the Chief Executive Officer shall issue anotice to the defaulter showing the amount of arrears, and, if the amount is not paidwithin fifteen days of the receipt of such notice, it may be recovered in the mannerprovided in section 13 of this Act.(b)Where the contribution of the worker is not paid within a period of sixmonths from the due date, the officer authorised under section 11 or the Chief ExecutiveOfficer shall issue a notice to the defaulter to clear of the dues and even after the date ofreceipt of such notice and fails to remit the amount due his membership shall standcancelled.(c)An application for resumption of membership of whose membershipcancelled as per clause (b) of the above shall be entertained by the officer authorisedunder section 11 or the Chief Executive Officer, if the applicant adduces sufficient causefor not remitting the contribution before the due dates and also expresses his consent inwriting for remittance of the entire dues as on the date of application together with nineper cent interest thereon. An application under clause (c) shall not be entertained, if it isnot preferred within three years from the date of cancellation of the membership.(d)A plantation worker, not preferring an application for resumption ofmembership within three years of cancellation of his membership, is eligible to get backseventy five per cent of the contribution at his credit.
