Section 8 in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
8. Register to be kept and Filing of annual returns by employer, producer and dealer.
- (i) Every employer or Producer of Handicraft Products or dealer shall file before the Chief Executive Officer or any other officer authorised in this behalf, his annual return of contribution, in Form No.5, before 30th June and the Chief Executive Officer or the authorised officer, shall after scrutiny of such records and after making such inquiries as may be deemed necessary and after hearing the person concerned, if necessary, make final assessment of contribution payable by him and pass appropriate orders in accordance with the Act, Rules and the Scheme.(ii)Every employer or Producer of Handicraft Products or dealer shall maintain Cash Book, Ledger Book, Stock Register, Acquitence Register of the employees, Register for contribution deducted and deposited and other Books/Registers as required.Utilisation of Fund
