Section 44(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)If by reason of the fact that no limestone or dolomite was produced or disposed of in any manner by the owner of a mine, [or no limestone or dolomite was received or sold or otherwise disposed of in any manner by the purchasing agent or stockist] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983).] or like-wise no limestone or dolomite was received or no duty of excise collected by the occupier of the factory, during any month, such owner [purchasing agent or stockist] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or the occupier as the case may be, shall submit to the Commissioner, in duplicate, a nil return for that month, accompanied by a certificate to the effect duly signed by him or any other person duly authorised by him in this behalf, so as to reach the Commissioner not later than the last day of the month following the month to which the return pertains.
