Section 7 in The M.P. Slate Pencil Karmkar Kalyan Nidhi Adhiniyam, 1982
7. Contribution.
(1)With effect from such date as the State Government may, by notification, appoint every occupier shall pay contribution to the Board at such rate [x x x] [Omitted by M.P. Act No. 13 of 1994 (w.e.f. 15-7-1994).] as the State Government may, from time to time, fix by notification.(2)[ The amount of contribution payable under sub section (1) shall be paid to the Board before the last day of each calendar month.] [Substituted by M.P. Act No. 13 of 1994 (w.e.f. 15-7-1994).][(2-A) Every occupier shall transport his manufactured Slate Pencil from the Slate Pencil Factory after obtaining a no dues certificate to the effect that the contribution payable under sub-section (1) has been paid to the Board.] [Inserted by M.P. Act No. 24 of 1999.](3)The amount of contribution paid to the Board under sub-section (2) shall form part of the Fund and be applied as hereinafter provided.
