Section 16 in Kerala Fishermen's and Allied Workers Welfare Cess Act, 2007
16. Return of collection of Cess.
(1)Every Assessing Officer shall furnish to the Director of Fisheries every month a return showing the amount collected by him as cess, fine or interest during the previous month, in such form and within such period as may be prescribed.(2)The Director of Fisheries shall furnish to the Government every year a return showing the total amount collected in the State as cess, fine or interest during the previous financial year, within such period and in such form as may be prescribed.
