Section 13(4) in Tamil Nadu Auto-Rickshaw And Taxi Drivers Social Security And Welfare Scheme, 2006
(4)Every officer enjoined to collect contribution under sub-section (2) of section 8-B of the Act shall collect the same by cash or by means of a Demand Draft drawn in favour of the "Secretary, Tamil Nadu Unorganised Drivers Welfare Board", payable at Chennai and remit the same to the Board within thirty days from the date of such collection accompanied by a statement in Form VI.
