Section 6BB(2) in The Maharashtra Labour Welfare Fund Act, 1953
(2)[ The amount of contribution payable every six months in respect of every employee and an employer for each such employee shall be at the following rates, namely-(a)(i)in respect of an employee drawing wages upto and inclusive of[three thousand rupees per mensem, six rupees] and(ii)in respect of an employee drawing wages exceeding These words were substituted for the words 'one thousand rupees per mensem, two rupees by Maharashtra 24 of 2003, Section 4(a)(i)(B).[three thousand rupees per mensem, twelve rupees]only if the name of such employee stands on the register of an establishment on the 30th June and 31st December respectively;[Provided that, the State Government, may, on receipt of a proposal from the Board, by notification in the Official Gazette, increase once in every three years, the rate of employee's contribution so, however that, such increase shall not exceed 30 per cent, of the rates of contribution.] [This proviso was added by Maharashtra 24 of 2003, Section 4(a)(ii) (w.e.f. 7-1-2003).][(b) in respect of an employer for each employee referred to in sub-clauses (i) and (ii) of clause (a) thrice the amount of contribution payable by an employee.] [[Clause (b) was substituted by Maharashtra 24 of 2003Section 4(a)(iii) (w.e.f. 31-12-2000). Substituted Clause (b) reads as follows-(b)in respect of an employer -(i)for each such employee referred to in sub-clause (i) of clause (a), three rupees; and(ii)for each such employee referred to LI sub-clause (ii) of clause (a), six rupees:Provided that, the State Government may, by notification in the Official Gazette, from time to time, increase the rate of employee's contribution to such amount not exceeding in the aggregate -(i)in respect of an employee referred to in sub-clause (i) of clause (a), one rupee and fifty paise; and(ii)in respect of an employee referred to In sub-clause (ii) of clause (a), three rupees;if It considers necessary to do so to enable the Board to fulfil the objects of this Act:Provided further that, where the rate of employee's contribution is so increased, the rate of employer's contribution shall be thrice the rate of employee's contribution as so increased.]]
