Section 6C(1) in The Bombay Labour Welfare Fund Act, 1953
(1)Where an employer does not pay to the Board any amount of unpaid accumulations or fines released from the employees or any amount of the employer's or, as the case may be, employee's contributions within the time he is required by or under the provisions of this Act to pay such amount, the Welfare Commissioner May cause to be served a notice on such employer to pay to the Board the amount within the period specified therein, which shall not be less than thirty days from the date of service of such notice.
