- When an employer makes default in payment of any contribution or instalment or in the transfer of any accumulation required to be transferred under this Act and Scheme or in the payment of any charges payable under any other provision of this Act or Scheme or in the assignment of the Policies obtained from Life Insurance Corporation of India, he shall be liable to pay damage not exceeding the amount in arrear. Provided that no order for payment of damages shall be passed unless reasonable opportunities of being heard is given to the defaulter.
