Section 13(3) in Tamil Nadu Handicraft Workers Social Security and Welfare Scheme, 2006
(3)Every employer shall pay to the Board a sum equivalent to 3% of the wages payable by him to the manual workers employed by him before the 15th day of every month by means of a demand draft drawn in favour of the "Secretary, Tamil Nadu Handicraft Workers Welfare Board", payable at Chennai accompanied by a statement in Form V.
