Section 32 in The Coal Mines Provident Fund Scheme
32. Lumpsum Contribution.
(1)Every employer shall be required to pay for credit to the "Reserve Account" of the Fund a consolidated contribution in respect of the period from the twelfth of May, 1947 in the case of coal mines in West Bengal and Bihar and from the tenth of October, 1947 in the case of coal mines in the Central Provinces and Berar and Orissa upto thirty first of December, 1948 at such rate per ton of coal raised in the coal mine during the period concerned as the Central Government may specify in this behalf:Provided that any sum deposited under paragraph 31 as the employer's contribution and the administrative charge shall be allowed as a deduction from the amount which would otherwise be required to be paid under this paragraph.(2)The payment referred to in sub-paragraph (1) shall be made by deposit in such Government treasury or branch of the Imperial Bank of India and under such head of account and at such time, as the Central Government may direct. The original treasury or bank challan shall be sent to the Commissioner, with a statement in such Form as he may specify, within one week of the date of the deposit.[For Assam, see paragraph 8 of Appendix-I.For Talcher, see paragraph 7 of Appendix-IIFor Rewa and Korea, see paragraphs 7 and 7A of Appendix-III.For J&K, see paragraph 5 of Appendix-IV].
