Section 7(3) in The Coal Mines Pension Scheme, 1998
(3)Where the amount of Pension Fund referred to in clauses (c) and (d) of paragraph 3 had not been deducted from the salary of the employee by an employer till the appointed day or had been deducted in part or in full but not remitted to the [Commissioner] on or before the appointed day, such amount shall be remitted to the [Commissioner] [Substituted by G.S.R. 218(E), dated 22.3.1999, for " authorised officer" . ] within a period of one hundred and twenty days from the appointed day and an interest of twelve per cent. per annum accrued on such amount as on the appointed day shall have also to be remitted by the employer to the [Commissioner] [Substituted by G.S.R. 218(E), dated 22.3.1999, for " authorised officer" . ].
