Section 8A(4) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(4)Every local authority referred to in clause (a) and every person referred to in clause (b) of sub-section (1) shall, within such period as may be prescribed, remit the sum collected or liable to pay, as the case may be, under the said sub-section (1), to the Board established under section 6 in respect of the manual workers in the employment in construction or maintenance of dams, bridges, roads or in any building operations, in such manner as may be prescribed, for being credited to the Fund constituted for the benefit of the said workers under a scheme framed under section 3.
