(1)There shall be levied and collected a cess for the purposes of social security and welfare of building workers at such rate not exceeding two per cent. but not less than one per cent. of the cost of construction incurred by an employer, as the Central Government may, by notification, from time to time, specify.Explanation. - For the purposes of this sub-section, the cost of construction shall not include,-(a)the cost of land; and(b)any compensation paid or payable to an employee or his kin under Chapter VII.
