Section 9A(1) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
(1)The amount of contribution (that is to say the employer's contribution) as well as the employee's contribution and any charges on the basis of such contribution for meeting the cost of administering the Fund paid or payable by an employer in respect of an employee employed by or through a contractor may be recovered by such employer from the contractor, either by deduction from any amount pay able to the contractor, under any contract or as debt payable by the contractor.
