Section 33(5) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(5)Notwithstanding anything contained in this rule, if the Commissioner is satisfied with respect to the owner of any mine that no iron ore was produced by him during the preceding twelve months, he may, by a permit in writing allow him to submit, in place of a monthly return, a consolidated return in Form "A" for such period not exceeding one year as may be specified in the permit. The consolidate return so submitted shall reach the Commissioner not later than the last day of the month following the period specified in the permit.
