Section 47(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)The owner of the mine shall pay the duty of excise assessed under sub-rule (1) [by sending to the Commissioner crossed cheque or crossed demand draft drawn in his favour and payable at the station at which the Commissioner is stationed] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978).] not later than the last day of the month following the month for which the duty of excise is payable.
