Section 30 in The Coal Mines Provident Fund Scheme
30. Duties of Contractors
(1)Any sum recovered or due to be recovered by a contractor under sub-paragraph (1) of paragraph 29 alongwith the employer's contribution thereon and the charges payable under sub-paragraph (2) of paragraph 33A for meeting the cost of administration of the Fund shall be paid by him to the employer within three days from the date on which the wages to which such contributions and charges relate, become due for disbursement to the members under Section 5 of the Payment of Wages Act, 1936.(2)The contractor required to make any recovery under sub-paragraph (1) of paragraph 29 shall record all recoveries to be made under that sub-paragraph and also the employer's contribution payable thereon, in the appropriate columns of the register of wages in Form III appended to the Payment of Wages (Mines) Rules, 1956 framed under Payment of Wages Act, 1936 relating to the wage period to which such recoveries and contributions relate and shall furnish a copy of the said Form III to the employer within three days from the date on which disbursement of wages for that wage period becomes due under Section 5 of the Payment of Wages Act, 1936. He shall also furnish to the employer such other documents and information as the employer may require of him for the purpose of submitting returns under this Scheme or generally for the purpose of implementing this Scheme.]
