Section 7(iv) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(iv)On the 15th of every month, the Chief Executive Officer shall check the register to ascertain whether the contribution due to be received from the Handicraft Artisans, employers, producers and dealers have been received. In the event of not receipt of the due by the due time, immediate action shall be taken to recover the amount by the Chief Executive Officer.
