Section 274(3) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(3)If a beneficiary commits default in payment of contribution continuously for a period of one year, he shall cease to be beneficiary:Provided that if the Secretary of the Board is satisfied that the non-payment of contribution was due to a reasonable cause and that the building worker is willing to deposit the arrears, he may allow the building worker to deposit the arrears of his contribution and on such deposit being made, the registration of building worker as a beneficiary shall stand restored.
