Section 31(1) in The Coal Mines Provident Fund Scheme
(1)In respect of all initial members of the Fund employed by an employer in West Bengal and Bihar during the period from the twelfth of May, 1947 to the thirtieth of September, 1948 and by an employer in Central Provinces and Berar and Orissa during the period from the tenth of January, 1948 to the thirtieth of September, 1948 the employer shall be required to pay for the credit as member's contribution to the Fund the amounts deducted by him under sub-paragraph (3) of paragraph 7 of the Coal Mines Bonus Scheme from the bonus payable, together with an equal amount en account of the employer's contribution and also an administrative charge equal to 5 per cent of the total amount of the employer's and member's contributions.
