Section 4(4) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(4)After the annual contribution is determined by the Chief Executive Officer or the officer authorised in this behalf and pending disposal of appeal or revision petition, if any, filed by him, the employer or producer of handicraft product or dealer shall continue to pay before the 5th of every month 1/12th of the annual contribution as determined by the authorised officer, together, with arrears, if any.
