Section 9 in Kerala Toddy Workers' Welfare Fund Act, 1969
9. Mode of recovery of moneys due from employers.
- Any amount due from the employer in pursuance of the provisions of this Act, or the scheme may, if the amount is in arrear, be recovered [together with interest thereon at the same rate as applicable , from time to time, to the dues in arrears under the Abkari Act, 1 of 1077] [Substituted by Act No. 3 of 1996.], in the same manner as an arrear of land revenue.
