Section 31 in Employees' State Insurance (General) Regulations, 1950
31. [ Time for payment of contribution - [Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985). ]
An employer who is liable to pay contributions in respect of any employee shall pay those contributions within [15 days] of the last day of the calendar month in which the contributions fall due];[PROVIDED that where a factory/establishment is permanently closed, the employer shall pay contribution on the last day of its closure.] [Inserted by Noti. No. 12/13/1/86-P&D, dated 26.10.1988 (w.e.f. 11.11.1988). ][Provided that an employer may opt, in such manner as may be prescribed, by the Director-General, for payment of amount in advance towards contibution to be adjusted against contributions payable by him (including employees' contribution) for a wage period so that the balance of advance amount continues to be more than the contributions due and payable at the end of the concerned wage period. Such employer shall furnish in the prescribed pro forma [(Form 5-A)] [Inserted by Noti. No. 12/13/2/93-P&D, dated 16.3.1994 (w.e.f. 1.4.1994). ] [a six monthly statement of contributions payable and paid in advance with the balance left at the end of each month alongwith return of contibutions to the appropriate Regional Office of the Corporation.] [Inserted by Noti. No. 12/13/2/93-P&D, dated 16.3.1994 (w.e.f. 1.4.1994). ]
