Section 4 in The Personal Injuries (Compensation Insurance) Scheme, 1972
4. Application for insurance .-(1) Every employer required to take out a policy of insurance under section 9 shall apply to the Government Agent or to such officer as may be authorised by the Government Agent in this behalf, for insurance.
(2)Every such application shall be made in duplicate in Form A and shall be accompanied by a treasury challan evidencing payment of the requisite advance premium into a Government Treasury under the head LII Miscellaneous Receipts under Personal Injuries (Compensation Insurance) Scheme, 1972.(3)If no challan accompanies an application, or if the challan is not in order the application shall be returned to the applicant for re-submission along with the required challan.(4)If the challan accompanying an application is in order but the application for insurance is not received in Form A, the challan may be retained by the Government Agent and the application returned to the applicant for resubmission after being correctly made out.(5)If the challan accompanying an application is for an amount which falls short of the premium due, the application, if otherwise in order may be kept in suspense, pending the receipt of a challan for the balance of the amount by which the original challan falls short.(6)The Government Agent shall give a receipt in Form B for the application received from the employer.
