Section 46 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
46. Late returns and revision of returns
.-If the owner of any mine [or purchasing agent or stockist] [Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983). ] or the occupier of any factory has not furnished the return under rule 44 within the specified date or having furnished it, discovers any omission or wrong statement therein, he may furnish the return or revised return, as the case may be, at any time before the order of final assessment under rule 49 or 50, as the case may be, is passed.
