Section 7A(3) in Karnataka Labour Welfare Fund Act, 1965
(3)The employer's contribution and the employee's contribution in respect of a year shall be paid by the employer to the Board on or before 15th January of the following year by cheque, [or by crossed demand draft] [Substituted by Act 10 of 1994 w.e.f. 1.12.1993.] and the expenses of remitting the contribution shall be borne by the employer himself.
