Section 6(3) in The Personal Injuries (Compensation Insurance) Scheme, 1972
(3)(a)"This premium", less such advance premiums as may have been recovered, will be payable by employers in such instalments as may be fixed by the Central Government.(b)Each such instalment shall be paid into a Government Treasury under the head of account through a challan and the challan evidencing such payment shall be forwarded to the Government Agent, within 30 days of the date fixed for payment by a notification in the Official Gazette.
