Section 30C in The Iron Ore Mines Labour Welfare Cess Rules, 1963
30C. Submission of periodic returns.
- Every owner of an iron ore mine who maintains a dispensary service according to the prescribed standard shall submit to the Chairman-(i)in January and July of each year a statement showing the total amount of iron ore produced in his mine during the preceding six months, and(ii)in January of each year a certified statement of expenditure incurred on the dispensary during the preceding twelve months.
