Section 3(1) in Karnataka Toddy Workers' Welfare Fund Act, 1981
(1)On the commencement of this Act, the State Government shall establish in and for the State, a fund called "The Karnataka Toddy Workers' Welfare Fund" which shall consist of ,-(a)such sums as an employer shall from time to time contribute under clause (a) of sub-section (3) ;(b)such sums as an employee shall from time to time contribute under clause (b) of sub-section (3) ; and(c)the interest which may, from time to time, accrue on the sums of the Fund invested or reinvested under sub-section (4).
