Section 274(1) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(1)Every beneficiary shall contribute to the Fund at such monthly rate as may be specified in the notification issued by the State Government under sub-section (1) of Section 16 of the Act. The contribution shall be remitted in advance on a monthly or quarterly basis in any of the banks specified by the Board in the district in which the beneficiary resides.
