Section 3(3) in Karnataka Toddy Workers' Welfare Fund Act, 1981
(3)There shall be contributed to the Fund ,-(a)by the employer ,-(i)an amount equal to five percent of the wages for the time being payable to each of the employees ; and(ii)as gratuity an amount equal to five per cent of the wages for the time being payable to each of the employees ;(b)by the employee an amount equal to five per cent of the wages for the time being received by him.
