Section 10(2) in The West Bengal Labour Welfare Fund Act, 1974
(2)If the employer fails without sufficient cause to pay such amount within the period specified in the notice, he shall, in addition to that amount, pay to the Board simple interest-(a)for the first three months at one per cent, of the said amount for each complete month after the last date by which he should have paid it according to the notice, and(b)at one and half per cent, of that amount for each complete month thereafter :Provided that the Welfare Commissioner may, subject to such conditions as may be prescribed, remit the whole or any part of penalty in respect of any period.
