Section 8(a) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(a)from the employer in relation to an establishment to which any Scheme or the Insurance Scheme applies in respect of any contribution payable to the Fund or, as the case may be, the Insurance Fund damages recoverable under section 14B, accumulations required to be transferred under sub-section (2) of section 15 or under sub-section (5) of section 17, or any charges payable by him under any other provision of this Act or of any provision of the Scheme or the Insurance Scheme; or
